T L VEDACHALAM Vs. STATE

JUDGEMENT

(1.) THE petitioner in the above criminal original petitions is the first accused in C. C. Nos. 23 and 22 of 2004 on the file of the Principal Special Judge for CBI Cases, Chennai.

(2.) BOTH the above said cases, the petitioner is facing trail for charges under Sections 120-B r/w 420, 468, 468 r/w 471 IPC and Section 13 (2) r/w 13 (1) (d) of the Prevention of Corruption Act, 1988. The above petitions have been filed seeking to quash all further proceedings in the said cases on identical grounds.

(3.) HEARD Mr. V. Ramana Reddy, learned counsel appearing for the petitioner and Mr. Chandrasekaran, learned Special Public Prosecutor for CBI Cases appearing for the respondent.