HEMA MOHNOT Vs. STATE

JUDGEMENT

(1.) THIS Criminal Revision Case as been filed against the order of the learned Additional Chief Metropolitan Magistrate, (Economic Offences Wing-I), Chennai-8 in M. P. No. 1389 of 2003 in E. O. C. C. No:179 of 1985, dated 18. 7. 2003 dismissing the discharge petition filed by the petitioner under Section 245 Cr. P. C. ,

(2.) THE brief facts of the case are as follows:-

(3.) THE learned Additional Chief Metropolitan Magistrate, EOW-I, Chennai dismissed the discharge petition filed by the petitioner on the ground that the same grounds were raised before the High Court in Crl. M. P. No:4181 of 1988 before this Court and the same were rejected by this Court by order dated 14. 7. 1988 and that the offence alleged against the accused can be proved after cross examination of P. Ws 1 to 69 and other witnesses and according to the learned Additional Chief Metropolitan Magistrate, the said application has been filed only to protract the proceedings as contended by the learned Special Public Prosecutor.