M. MURUGAN Vs. STATE

JUDGEMENT

(1.) The Revision Petitioner/Accused has preferred the instant Criminal Revision Case before this Court, being aggrieved against the order dated 05.11.2015, in Cr.M.P. No. 504 of 2015 in Special Case No. 29 of 2011, passed by the Learned Special Judge, Special Court for Trial of Prevention of Corruption Act Cases, Madurai.

(2.) The Learned Special Judge, Special Court for Trial of Prevention of Corruption Act Cases, Madurai, while passing the impugned order in Crl.M.P. No. 504 of 2015 in Special Case No. 29 of 2011 (filed by the Revision Petitioner/accused), at Para No. 7, had observed and held as follows:--

(3.) Challenging the order dated 05.11.2015, in Crl.M.P. No. 504 of 2015 in Special Case No. 29 of 2011, passed by the Trial Court in allowing the petition filed by the Revision Petitioner/accused in part and not permitting him to examine one ' A. Seit Babu'.