N.RAJA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) These revision petitions are preferred challenging separate Orders passed by the Special Court for Prevention of Corruption Act (Chief Judicial Magistrate Court), Cuddalore, in Crl.M.P.No.622 of 2021 in Special C.C.No.4 of 2020. They were taken out by A3 and A2 under Sec.239 Cr.P.C.

(2.) The revision petitioners in Crl.R.C.1049 of 2024 and 1268 of 20024 respectively are the Executive Engineer of Trichy Town Panchayat and the Assistant Executive Engineer in Cuddalore Town Panchayat. The rest of the facts are:

(3.) The learned Prosecutor submitted that the case came to be registered pursuant to the direction given by a learned Single Judge of this Court in Crl.O.P. 14798 of 2017, vide Order dtd. 27/7/2017, and that order was not challenged, and hence it has attained finality. That which the petitioners did not choose to challenge directly, they are barred from agitating the same indirectly in a collateral proceedings, argued the learned Prosecutor.