S.MOHAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed with a prayer to withdraw the case in C.C.No.33 of 2011 pending on the file of the learned Special Judge for Trial of Cases under the Prevention of Corruption Act, Chennai and transfer the same to any other competent Court of law having jurisdiction.

(2.) Heard Mr.R.John Sathyan, learned Senior Counsel for the petitioner and Mr.S.Udayakumar, learned Government Advocate (Crl. Side) for the respondent.

(3.) The learned Senior Counsel for the petitioner, by pointing out to certain adjudications in the case, would submit that the orders by itself would smack that the Trial Court is proceeding in a biased and predetermined manner. The opportunities which had to be given lawfully, were not given. The Court is not affording fair opportunity to the accused in the case. Even the application filed under Sec. 91 of the Code of Criminal Procedure was disallowed and immediately, the matter was posted for arguments and without even affording one opportunity, now the matter stands posted for judgment tomorrow i.e., on 26/6/2025.