L PRAKASH, M SARAVANAN, VIJAYAN @ VIJAYAKUMAR AND ASIR @ ASIR GUNASINGH Vs. STATE REPRESENTED BY V RAJENDRAN, ASSISTANT COMMISSIONER OF POLICE AND STATE OF TAMIL NADU REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HOME AFFAIRS

JUDGEMENT

(1.) The petitioners, viz., Dr.L.Prakash, M.Saravanan, Vijayan @ Vijayakumar and Asir @ Asir Gunasingh, who are A.1 to A.4 respectively in Sessions Case No. 9 of 2004 pending on the file of V Fast Track Court, Chennai, filed the above habeas corpus petitions for quashing of S.C. No. 9 of 2004 and set them at liberty.

(2.) Heard Mr. Karuppan, learned Counsel for the petitioners in detail.

(3.) Before going into the grievance expressed by the petitioners and the contentions of the learned Counsel for the petitioners, it is relevant to point out that the very same petitioners filed similar, identical habeas corpus petitions, viz., HCP. Nos. 249 to 252 of 2006 before this court. We verified the earlier habeas corpus petitions, in those petitions wherein the petitioners have prayed for quashing of S.C. No. 9 of 2004, pending on the file of V Fast Track Court, Chennai. By order dated 16.03.2006, after conside ring the contentions raised and hearing the very same counsel, viz., Mr. Karuppan as well as Mr. Jayakumar, learned Public Prosecutor for the respondents and taking note of the fact that the prosecution is to examine only six witnesses and also after finding that there is no prima facie case for quashing S.C. No. 9 of 2004, dismissed all the four habeas corpus petitions.