SHANU SHEIK Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed praying to quash the proceedings in C.C.No.3 of 2016, on the file of the learned Special Judge for TNPID Act cases at Madurai.

(2.) The Criminal Revision is filed to set aside the order taking cognizance as C.C.No.3 of 2016, on the file of the learned Special Judge for TNPID Act cases at Madurai.

(3.) Petitioner in Crl.O.P.(MD)No.9981 of 2016 is arrayed as A4 and the petitioner in Crl.R.C.(MD)No.451 of 2016 is arrayed as A6 in C.C.No.3 of 2016. There are totally seven accused in this case. Al is Company A2 is Proprietary ship Firm, A3 is Managing Director and Proprietor of A2; A4 is the wife of A3 and she is neither a Director nor a Partner of Al Company and A2 Firm; A5 and A6 are the sons of A3 and A4, A5 is the Director of Al Company A6 is the other son of A3 and A4, who is neither a Director nor a Partner of Al Company and A2 Firm and A7 is a relative of A3, who is reported no more.