K. RAJKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed, under Section 482 of Cr.PC, to quash the proceedings, against the Petitioner/A1, in CC.No.22 of 2017, on the file of the XII Additional Special Judge for CBI Cases, Chennai.

(2.) The facts, leading to filing of this Criminal Original Petition, are as follows:-

(3.) This court heard the submissions of the learned counsel on either side.