APPADURAI Vs. STATE

JUDGEMENT

(1.) THE Deputy Superintendent of Police Vigilance and Anti -Corruption, Trichy (common respondent), on information, registered cases, in different Crime Numbers, against individual petitioners in these actions, for alleged offences under Section 162 of the Indian Penal Code and under Section 5(3)(1) of the Prevention of Corruption Act and on completion of investigation, filed final reports separately against each of them for the said offences, under Section 173(2) of the Code of Criminal Procedure, which were taken on file as Special Case Nos. 3 to 12 of 1990, by learned Special Judge (Chief Judicial Magistrate), Tiruchirapalli.

(2.) THE trial, in the nature of the cases, it appears, reached the stage of questioning under Section 313 of the Code of Criminal Procedure. At this stage, each of the petitioners filed petitions under Section 313(l)(a) thereof, objecting to the putting of questions on the ground that there were no incriminating pieces of evidence, direct or circumstantial, available and those petitions were numbered as Crl.M.P. Nos. 296 to 305 of 1993 and arguments thereon from the respective sides were heard and eventually, learned Special Judge dismissed all those petitions, giving rise to the present actions.

(3.) ALONG with these revisions, Crl.M.P. Nos. 3459 to 3558 of 1994 also been filed praying for stay of all further proceedings before the trial Court.