M RAJKUMAR Vs. ASSISTANT DIRECTOR DIRECTORATE OF ENFOREMENT GOVERNMENT OF INDIA DEPARTMENT OF REVENUE

JUDGEMENT

(1.) The petitioner herein is facing trial in FIR X Crime No.374 of 2007 registered by Central Crime Branch, Chennai and in E.C.I.R.No.1 of 2008 registered by the Directorate of Enforcement, Government of India. The case investigated by the Crime Branch has culminated in filing the final report, which has been taken on file by the learned Metropolitan Magistrate, Special Court for CCB & CBCID at Allikulam, Chennai as C.C.No.3982 of 2015. Whereas the case investigated by the Directorate of Enforcement, Government of India has culminated in filing the final report before XII Additional Special Court for CBI Cases(Special Court for PML Act Cases), Chennai and taken on file as C.C.No.11 of 2017. The trial Court has adjourned the case in C.C.No.11 of 2017 for framing charge and hearing the accused. In such circumstances, the petitioner has filed the petition under Article 226 of Constitution of India seeking Writ of Prohibition.

(2.) When the Registry returned the papers seeking clarification how the petition is maintainable, the learned counsel on record has made the following endorsement:-

(3.) Heard the learned counsel appearing for the petitioner at length and perused the material on record.