P.ABDUL RAZAK Vs. STATE

JUDGEMENT

(1.) This revisions petitions were filed under Sec. 397 and 401 of Cr.P.C., 1973 by the Petitioners/Accused (A2 and A3) against the dismissal of their discharge petitions filed under Sec. 239 of Cr.P.C , 1973by the Learned XI Metropolitan Magistrate Court, Saidapet, Chennai in Crl.M.P.Nos.821 and 822 of 2014 in C.C.No.9400 of 2010 by the common order dtd. 15/2/2017. The revision petitioner in Crl.R.C.No.392 of 2007 is accused No.3 namely Abdul Razzak and accused No.2 namely Murugan is the revision petitioner in Crl.R.C.No.393 of 2007.

(2.) The brief case of the revision petitioners are as follows:

(3.) The allegations in the final report is that the revision petitioners also colluded with A1 thereby and they committed an offences under the Sec. mentioned supra. Now charge sheet is pending before the learned trial Court in C.C.No.9400 of 2010. Trial is yet to commence. The Revision Petitioners had filed discharge petitions before the trial Court in Crl.M.P.Nos.822/2014 and 821/2014 and both applications were dismissed by a common order dtd. 15/2/2017.