MOHANRAJ Vs. STATE THROUGH ADDITIONAL SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The accused No.1 in C.C.No. 9 of 2011, on the file of the learned Special Judge for TNPID cases, Coimbatore, is the petitioner in Crl.O.P.No.22187 of 2021.

(2.) The defacto complainant is the petitioner in Crl.O.P.No.10040 of 2022.

(3.) By consent of parties, both the cases are taken up together and arguments were heard and common order is passed.