NATESAN Vs. STATE

JUDGEMENT

(1.) While Criminal Original Petition No. 31504 of 2014 has been filed to direct the First Additional District and Sessions Judge, Salem, to efface the evidence recorded on 05.03.2013 and 06.03.2013 in S.C. No.34 of 2005, Criminal Original Petition No.6439 of 2015 has been filed to withdraw and transfer the case in S.C. No.34 of 2005 on the file of the I Additional District and Sessions Court, Salem, to any other District and Sessions Court. Criminal Original Petition Nos. 6941 and 7356 of 2016 have been filed to set aside the common order in C.M.P. Nos.19 and 53 of 2016 respectively in S.C. No.34 of 2005 on the file of the I Additional Sessions Court, Salem.

(2.) Heard the learned counsel appearing for the petitioners and the learned Additional Public Prosecutor appearing for the respondent State.

(3.) On 22.06.2016, this Court passed the following order: