LAWS(MAD)-2014-8-183

A MEENAKSHI SUNDARAM Vs. ADDITIONAL SUPERINTENDENT OF POLICE

Decided On August 01, 2014
A Meenakshi Sundaram Appellant
V/S
ADDITIONAL SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) The Petitioner/A3 has projected the present Criminal Revision Petition as against the order dated 08.01.2014 in Crl.M.P.No.810 of 2012 in C.C.No.35 of 2012 passed by the Learned XIV Additional Special Judge for CBI cases, Chennai.

(2.) The Learned XIV Additional Special Judge for CBI cases, while passing the impugned order in Crl.M.P.No.810 of 2012 in C.C.No.35 of 2012 (filed by the Petitioner), on 08.01.2014, in paragraph 82, had observed the following;

(3.) According to the Learned Counsel for the Petitioner, the impugned order passed in M.P.No.810 of 2012 in C.C.No.35 of 2012 passed by the Learned XIV Additional Special Judge for CBI cases, City Civil Court, Chennai, is not sustainable either in law or on facts.