S.VEERAMANI Vs. STATE

JUDGEMENT

(1.) Since these criminal revision petitions are connected on facts, they are tagged together, heard together and are being disposed of together.

(2.) The revision petitioners, who are now ex -accused, because of the quashment of F.I.R., as against them, seek return of Rs.25,000/ - deposited by each of them, before the learned Special Judge for TNPID Cases, Madurai, as per the bail order passed by the learned Special Judged under Tamil Nadu Protection of Interests of Depositors Act, 1997, Madurai, vide Order dated 11.07.2011 in Cr.M.P.No.1654 of 2011, seeks return of money to them.

(3.) I have heard the learned counsel for the revision petitioners and the learned Government Advocate (Criminal Side) for the respondent and perused the impugned orders and also the materials on record.