R. SURESH Vs. STATE REP. BY DEPUTY SUPERINTENDENT

JUDGEMENT

(1.) Mr. C. Emilias, learned Additional Public Prosecutor (Crl. Side) takes notice for the respondent. The petitioner has come forward with the present Criminal Revision Petition, to aside the order passed by the learned Special Judge in Crl.M.P. No. 1999 of 2012 in C.C. No. 1 of 2011 dated 14.03.2013 and consequently discharge the petitioner in C.C. No. 1 of 2011 on the file of the learned Special Judge, Special Court under the TNPID Act, Chennai.