(1.) THE above criminal revisions are filed by the CBI to set aside the common order dated 17.4.2013 in Crl.MP.Nos.804 and 805/2012 in CC.No.2411/2012 respectively, discharging the Respondents/A1 and A2 passed by the learned Additional Chief Metropolitan Magistrate, Egmore, Chennai.
(2.) M .K.Rajagopalan (A1 in Crl.RC.No.943/2013 ) is the Chairman of Shri Sathya Sai Medical College and Research Institute, Chennai and Chancellor of Sri Balaji Vidhyapeeth, a Deemed University at Pondicherry and Managing Trustee of Sri Balaji Educational and Charitable Public Trust. Dr.D.R.Gunasekaran (A2 in Crl.RC.No.985/2013) is the Vice Chanchellor of Sri Balaji Vidyapeeth, a Deemed University of Pondicherry, in which Sri Sathya Sai Medical College and Research Institute at Ammapettai, Nellikuppam is an entitty. The brief facts, which are essential to dispose of these revisions, are given below:
(3.) THE allegations as found in the charge sheet, based on which the CBI seeks to prosecute the Respondents/A1 and A2 under Section 420 read with 120B of IPC are as follows: - (a) A1 and A2 had hatched conspiracy and they deliberately concealed from the MCI Inspectors about the status of the 26 adhoc faculties during the
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