LAWS(MAD)-2009-7-87

J BALASUBRAMANIAM Vs. STATE

Decided On July 09, 2009
J. BALASUBRAMANIAM Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) COMMON ORDER Since these Criminal Original Petitions have been filed in respect of the very same Cr.No.102/2005 by the Petitioner herein, they are heard together and disposed of by this common order.

(2.) THE brief facts, which are necessary for the dispose of these Criminal Original Petitions are as follows:-