R.S.RAJAN Vs. STATE

JUDGEMENT

(1.) Crl.R.C.No:1191 of 2023 and Crl.O.P.No:15049 of 2023 are petitions to discharge and to quash respectively, preferred by R.S.Rajan (A-1) and Sudha Mallya (A-2) who are the accused in C.C.No:01 of 2021, which is pending on the file of the Special Court for the Cases under Prevention of Corruption Act, Chennai.

(2.) On the petition by one A.G.Gopal before the Hon'ble High Court, Madras in Crl.O.P.No.18563 of 2016, criminal case was registered and after completion of investigation done by the Additional Superintendent of Police, Vigilance and Anti-Corruption, Final Report has been filed and taken cognizance by the Court.

(3.) The gist of the Final Report reads as below:-