V SUBRAMANIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Nine writ petitions were filed by the same petitioner. The petitioner is a assisted person assisted by Mr. K.P. Vijayakumar.

(2.) Out of these nine writ petitions, W.P. (MD) No. 5405 of 2011 is filed to quash an FIR in Cr. No. 2 of 2004, dated 11.02.2004 as illegal arbitrary and unconstitutional insofar as the petitioner is concerned.

(3.) In W.P. (MD). No. 5406 of 2011 is concerned it is for the writ in the nature of Prohibition prohibiting the third respondent in the writ petition, namely Central Bureau of Investigation (CBI), represented by The Inspector, Central Bureau of Investigation(CBI)/SPE located at Kathirkadavu, Kaloor, Kochi, Kerala State from proceeding in S.C. No. 35 of 2007 on the file of Special Judge (CBI/SPE)-I, Sessions Court, Ernakulam, Kerala State, so far as the petitioner is concerned.