KALACHI ALIAS RAJALAKSHMI Vs. STATE OF MADRAS

JUDGEMENT

(1.) AS against the order of dismissal passed in Crl. M. P. No. 51 of 2006 filed under Section 70 (2) of the Code of Criminal Procedure, Crl. R. C. No. 191 of 2006 has been preferred before the learned Special Judge No. 1/x Additional Judge, Chennai.

(2.) AS against the order of dismissal passed in Crl. M. P. No. 52 of 2006 filed under Section 317 of the Code of Criminal Procedure, Crl. R. C. No. 192 of 2006 has been preferred before the learned Special Judge No. 1/x Additional Judge, Chennai.

(3.) AS against the order of dismissal passed in Crl. M. P. No. 53 of 2006 filed under Section 205 of the Code of Criminal Procedure, Crl. R. C. No. 193 of 2006 has been preferred before the learned Special Judge No. 1/x Additional Judge, Chennai.