S GURUSAMY Vs. STATE

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Special Public Prosecutor.

(2.) The Petitioner / Accused has preferred the present Criminal Revision Petition as against the Order dated 12.09.2016 in Crl.M.P.No.4242 of 2016 in C.C.No.21 of 2012 passed by the Learned Principal Special Judge, for CBI Cases (VIII Additional City Civil Court, Chennai) at Chennai.

(3.) The Learned Principal Special Judge for CBI Cases while passing the impugned order on 12.09.2016 in Crl.M.P.No.4242 of 2016 in C.C.No.21 of 2012 (filed by the Petitioner / Accused) at Paragraph No.21 had observed the following:-