T. M. ANBARASAN Vs. STATE

JUDGEMENT

(1.) These Criminal Original Petitions are filed to call for the records in connection with C.C.No.10 of 2020 on the file of the Additional Special Court for Trial of Criminal Cases relating to MPs and MLAs, Singaravelan Maaligai, Chennai - 600 001 and quash the same as against the above petitioners.

(2.) Since the issue arising out in these Criminal Original Petitions are of same cause of action and common order is passed.

(3.) The petitioners, accused in C.C.No.10 of 2020 facing trial for the offence under Ss. 147, 148, 436 and 31 of TNPPDL Act filed these quash petitions. Since NBW was pending for a long time against A5 and A22, case against them was split up and C.C.No.13 of 2020 assigned.