V S C K FINANCIERS Vs. STATE

JUDGEMENT

(1.) THE petitioners / accused 1 to 3 and 5 have filed the above Criminal Original Petition to call for the records in C.C.No,72 of 2004 from the file of the Special Court under TNPID Act, 1997, Chennai and quash the same in respect of the petitioners.

(2.) THE prosecution case leading is as follows:

(3.) THE learned counsels appeared for either side well argued for their respective parties.