C.SUMATHI Vs. COMPETENT AUTHORITY, DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The Criminal Original Petition in Crl.O.P.No.21146 of 2020 has been filed by C.Sumathi, the petitioner/accused No.4 to direct the Hon'ble Special Court for TNPID Cases, Coimbatore to receive the compounding petition filed by the petitioner and to dispose the same in accordance with law in C.C.No.8 of 2008 pending before the Hon'ble Special Court for TNPID Cases, Coimbatore.

(2.) The Criminal Miscellaneous Petition in Crl.M.P.No.8994 of 2020 in Crl.O.P.No.21146 of 2020 has been filed by C.Sumathi, the petitioner/Accused No.4 to direct the Special Court for TNPID Cases, Coimbatore not to frame charges in C.C.No.8 of 2008 pending disposal of the compounding petition filed by the petitioner/accused.

(3.) The Criminal Miscellaneous Petition in W.M.P.No.4618 of 2021 in W.P.No.13113 of 2017 has been filed by S.Thirumavalavan and others praying to consider the above mentioned facts and clarify the order dtd. 21/9/2020 made in W.P.Nos.13113/2017 and 26579/2018 and W.M.P.Nos.14008/2017, 30948 and 37227/2018 suitably.