E DAMODARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AS against the order of dismissal passed by the Mahila Court, Chennai in Crl. M. P. No. 7290 of 2005 filed under Section 227 of the Code of Criminal Procedure, Crl. R. C. 175 of 2006 has been preferred.

(2.) AS against the order of dismissal passed by the Mahila Court, Chennai in Crl. M. P. No. 10381 of 2005 filed under Section 227 of the Code of Criminal Procedure, Crl. R. C. 303 of 2006 has been preferred.

(3.) AS both the criminal revision cases have arisen out of the very same sessions case in S. C. No. 387 of 2005 seeking very same relief of discharge, both the criminal revision cases are taken up for a common disposal.