R. RENU Vs. STATE

JUDGEMENT

(1.) The revision petitioner in Crl. R.C. Nos. 555 to 561 of 2010 as well as Crl. R.C. No. 573 of 2010 is the third accused in C.C. No. 16, 17, 18, 19, 20, 21, 22 and 23 of 2009. He has filed Criminal Miscellaneous Petition Nos. 1058, 1059, 1060, 1063, 1064, 1062, 1064A and 1061 respectively seeking discharge. On dismissal of the application for discharge on 05.04.2010, the above said Criminal Revision Cases have been filed. Similarly, Criminal Revision Case Nos. 562 to 565 of 2010 have been filed by Chakravarthy, who is arrayed as 4th accused in C.C. Nos. 18, 19, 20 and 21 of 2009 respectively. He has also filed Criminal Miscellaneous Petition Nos. 2576, 2577, 2578 and 2579 of 2009 for discharge before the trial court, which were dismissed by an order dated 05.04.2010. As against the same, he has filed the above said Criminal Revision Cases.

(2.) Criminal Revision Case No. 566 of 2010 has been filed by Kasinathan, who is arrayed as 4th accused in C.C. No. 23 of 2009. He has filed Crl. M.P. No. 698 of 2009 for discharging him from the criminal case and it was dismissed by the order dated 05.04.2010. It is against the said order, he has come forward with the above said Crl. R.C. No. 566 of 2010.

(3.) The facts which led to the launch of criminal prosecution against the revision petitioners are identical and similar. The court below passed an identical, but separate orders on 05.04.2010 in respect of each of the revision petitioners herein. The learned counsel for the revision petitioners as well as the learned Government Advocate appearing for the State also advanced common arguments in all Criminal Revision Cases. Therefore, all these Criminal Revision Cases are taken up together and are disposed of by this common order.