KALPAGAM BHASKARAN Vs. ARIHANT FOUNDATIONS

JUDGEMENT

(1.) The present revision petitions have been filed challenging the orders dated 11.2.2019, passed by the XIV Addl. Special Judge (CBI Case), Chennai, in Crl. M.P. Nos.43/2018, 6054, 6055 and 6056/2019, in and by which the learned trial Judge dismissed the petitions filed u/s 239 Cr.P.C. for discharge of the respective petitioners from the trial in C.C. No.29/2006. The present revision petitions have been filed by A-1 to A-4 in the said C.C. No.29/2006. For the sake of convenience, all the accused, along with the petitioners herein, will be referred to as A-1 to A-6.

(2.) The petitioner in Crl. R.C. No.222/2019 is A-1; the petitioner in Crl. R.C. No.251 of 2019 is A-2; the petitioner in Crl. R.C. No.373 of 2019 is A-3 and the petitioner in Crl. R.C. No.247 of 2019 is A-4 in C.C. No.29/2006. The above accused, viz., A-1 to A-4, along with two other accused, who were arrayed as A-5 and A-6, were charged for the offences u/s 120-B r/w 420 IPC, 420 IPC and u/s 13 (2) r/w 13 (1) (d) of the Prevention of Corruption Act, 1988. It is also informed that insofar as A-4 is concerned, the person representing A-4 is since dead and, therefore, his son would be representing the interest of A-4. The said submission is taken on record.

(3.) The brief facts, necessary for the disposal of these revisions, are as hereunder :-