DESAPPAN Vs. STATE

JUDGEMENT

(1.) BOTH Criminal Revision Cases are filed by A6 and A3 to A5 in C. C. No. 1 of 1999 on the file of the Special Court under TNPI D Act, Chennai, against the dismissal of the discharge petitions Crl. M. P. Nos. 73 and 524 of 2001 respectively, as per common order dated 29. 11. 2001.

(2.) HEARD Mr. R. Krishnamurthy , learned Senior Counsel appearing for the petitioners in both revisions and Mr. A. N. Thambidurai , learned Government Advocate (Criminal side) appearing for the State/respondent in both revisions.

(3.) IN the result, both Criminal Revision Cases are dismissed. The Competent authority is at liberty to move necessary application within one month from this date for compounding the offences in accordance with the provisions of the TNPID Act with the permission of the Special Court under TNPID Act. Consequently, connected petitions crl. M. P. Nos. 1761 and 1762 of 2002 are also dismissed. .