KUMARESAN Vs. STATE

JUDGEMENT

(1.) The petitioners in Crl. O.P. No. 21653 of 2018 are the accused Nos. 1 to 3 in RC MA1 2017 A0009 for the offence under Sections 120B of IPC r/w Section 7, 8 and 9 and Section 13(2) r/w 13(1)(a) and (d) of the Prevention of Corruption Act, 1988, filed this petition to set-aside the order dated 12.03.2018, passed by the learned Principal Special Judge for CBI Cases, VIII Additional City Civil Court, Chennai in Crl.M.P. No. 5849 of 2017.

(2.) The petitioners in Crl. O.P. Nos. 2580 and 2510 of 2019 are accused Nos. 1 and 3 in RC MA1 2018 A0008, for the offence under Sections 120B of IPC and Sections 7, 8 and 12 of the Prevention of Corruption Act, 1988 filed this petition to set-aside the order dated 25.01.2019, passed by the learned Principal Special Judge for CBI Cases, VIII Additional City Civil Court, Chennai in Crl. M.P. No. 4773 of 2018.

(3.) Since the issues involved in all the above three cases are common, this Court takes up for consideration and disposal by common order.