STATE Vs. S RAMAN; S LAKSHMANAN

JUDGEMENT

(1.) These Criminal Revision Cases have been directed against the common order dated 06.06.2014 passed in Crl.M.P.Nos.523/2012 and 524/2012 in Calender Case No.09 of 2012 by the Special Court for the cases under Prevention of Corruption Act, Chennai.

(2.) The respondents herein have been shown as Accused 2 and 3 in C.C.No.09 of 2012, whereas their father has been arrayed as the 1st accused. During pendency of the same, the respondents herein as petitioners have filed the petitions in question under Section 239 of the Code of Criminal Procedure, 1973 praying to discharge them from the proceedings of C.C.No.09 of 2012 and the same has been taken on file in Crl.M.P.Nos.523 and 524 of 2012.

(3.) In both the petitions, it is averred that in the name of the 2nd accused some vehicles have been purchased by utilising his separate funds and likewise in the name of the 3rd accused, a house flat has been purchased by utilising his separate funds. The accused 2 and 3 have had no connections whatsoever with the allegations made against the 1st accused, since the accused 2 and 3 have utilised their separate funds for purchasing vehicle and also immovable property, they have been unnecessarily roped in C.C.No.09 of 2012. Under the said circumstances, these petitions have been filed for getting the relief sought for therein.