LAWS(MAD)-2016-8-68

VASUMATHI MARIMUTHU Vs. STATE

Decided On August 03, 2016
Vasumathi Marimuthu Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) These Criminal Revision Cases have been filed by the petitioners against the orders dated 28.07.2016 made in Crl.M.P.Nos. 2106 & 1011 of 2009 in C.C.No.15945 of 2003, respectively, passed by the learned Additional Chief Metropolitan Magistrate, Egmore, Chennai, in and by which, the discharge petitions filed by the petitioners under Section 239 of Cr.P.C, were dismissed.

(2.) The petitioner in Crl.R.C.1032 of 2010 is the wife of the petitioner in Crl.R.C.1033 of 2010. They have been arrayed as A1 & A2 respectfully in C.C.No.15945 of 2016 pending on the file of the learned Additional Chief Metropolitan Magistrate, Egmore, Chennai. The chargesheet has been filed against the accused persons for the alleged offences under Sections 120 -B r/w 420, 467, 468 r/w Section 471 IPC.

(3.) Since the issues involved in both the Revisions are one and the same, these Revisions are disposed of by way of this Common order. For the sake of convenience, the petitioners are hereinafter referred to as per their ranking in C.C.No.15945 of 2016, viz., A1 & A2.