DR. L. MURUGAN Vs. MURASOLI TRUST

JUDGEMENT

(1.) The petitioner is the former State President of the Bharatiya Janata Party and presently, he is the Minister of State in the Central Government. In this petition, the petitioner has challenged the proceedings initiated by the respondent in C.C.No.47 of 2021 on the file of the learned Assistant Sessions Judge/Additional Special Court for Trial of Cases related to Members of Parliament and Members of Legislative Assembly of Tamil Nadu, Chennai.

(2.) The facts leading to filing of this petition are stated as hereunder :

(3.) The crux of the submissions made by the learned Senior Counsel appearing on behalf of the petitioner was captured by this Court while passing the order dtd. 10/8/2023 and the same is extracted as hereunder :