T L VEDACHALAM Vs. STATE

JUDGEMENT

(1.) THESE revisions are filed against the order of dismissal, passed by the learned Special Judge for CBI Cases, Chennai, declining to discharge the petitioner in C. C. Nos. 22 and 23 of 2004.

(2.) THE facts, which are necessary for appreciation of these cases, are as follows :

(3.) THE bottom line contention of the learned counsel for the petitioner is that the petitioner is in no way connected with the case and that the prosecution has woefully failed to obtain sanction to prosecute him from the prescribed authority at appropriate time and, hence, the proceedings against him have to be held as non-est.