AMALARASU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to set aside the order dtd. 21/1/2026 passed in Crl.M.P.No.546 of 2024 in C.A.No.45 of 2023 by the learned Principal Sessions Judge, Theni, whereby the petition filed under Sec. 391 Cr.P.C. to adduce additional evidence came to be dismissed.

(2.) The prosecution case, in brief, is that one Karthikeyan (A1) along with the present petitioners (A2 and A3) allegedly indulged in fraudulent pension disbursement and misappropriation of Government funds. On the complaint lodged by the defacto complainant, namely Anuja, Treasury Officer, Theni District, a case in Crime No.6 of 2016 was registered.

(3.) During the pendency of the appeal, the petitioners filed Crl.M.P.No. 546 of 2024 under Sec. 391 Cr.P.C. seeking permission to summon and mark the following documents as additional evidence: