V S NARAYANAN Vs. GURUVAYURAPPAN INVESTMENTS

JUDGEMENT

(1.) All these Criminal Revision Cases are being disposed of through this common order, as the parties and the issues are one and the same.

(2.) These cases have got a chequered history:

(3.) From the reading of the entire records, it is clear that this is a third round of litigation. Firstly, the petitioner sought for discharge from the complaint which was filed in the year 1999 and the same dismissed on January 2000. Instead of challenging the same, the petitioner and others filed separate quashing applications raising the same ground and the same were dismissed in March 2001. In this order, this Court specifically directed that all the points raised could be raised only during the course of trial. This would mean that no interim application raising this point would be entertained by the trial Court.