VAIKO Vs. CITY PUBLIC PROSECUTOR

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the order dated 08.04.2019 passed in Crl.M.P. No.3921 of 2019 in C.C. No.1 of 2007 on the file of the Special Court of Trial for criminal cases related to elected Members of Parliament and Members of Legislative Assembly of Tamil Nadu (for brevity 'the Special Court'), Chennai.

(2.) The facts in brief, leading to the institution of the instant criminal revision are as under:

(3.) Heard Mr. G. Devadoss, learned counsel for the accused and Mrs. P. Kritika Kamal, learned Government Advocate (Crl. Side) appearing for the respondent-State.