P.Vijayan vs State Rep. By
2021 Latest Caselaw 20811 Mad

                                                                        CRL.R.C.Nos.564 of 2015 & 982 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED 08.10.2021

                                                            CORAM

                                      THE HONOURABLE Mr.JUSTICE P.N.PRAKASH
                                                     AND
                                      THE HONOURABLE Ms.JUSTICE R.N.MANJULA


                                         CRL.R.C.Nos.564 of 2015 & 982 of 2019
                                                          AND
                                    CRL.M.P.No.13788 of 2019 in CRL.R.C.No.982 of 2019


                CRL.R.C.No.564 of 2015

                1.P.Vijayan
                2.V.Anitha                                                               ..   Petitioners

                                                               Vs.
                State rep. by
                Superintendent of Police
                Special Police Establishment
                Central Bureau of Investigation
                Anti Corruption Branch
                Sashtri Bhawan III Floor
                Haddows Road
                Nungambakkam, Chennai-6                                                  ..   Respondent

                                   Revision filed under Section 397 read with 401 Cr.P.C., to call for the
                records pertaining to the order dated 06.05.2015 made in Crl.M.P.No.7250 of
                2014 in C.C.No.19 of 2014 on the file of the XIII Additional Special Judge for
                CBI Cases, Chennai and set aside the same and discharge the petitioners from
                the above criminal proceedings.
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                                                                      CRL.R.C.Nos.564 of 2015 & 982 of 2019



                CRL.R.C.No.982 of 2019

                1.P.Vijayan
                2.V.Anitha                                                             ..    Petitioners

                                                              Vs.

                State rep. by
                The Deputy Superintendent of Police
                CBI/ACB
                Chennai                                                                 ..   Respondent

                                   Revision filed under Sections 397 and 401 Cr.P.C., to set aside the
                order dated 19.08.2019 passed by the XIII Additional Special Judge for CBI
                Cases, Chennai in Crl.M.P.No.2346 of 2019 in C.C.No.19 of 2014.


                                             For Petitioners : Mr.R.John Sathyan
                                             in both Revision

                                             For Respondent : Mr.R.Balaji Francis
                                             in both Revision Public Prosecutor (CBI)



                                              COMMON JUDGMENT


                                   When this Court was about to dismiss these cases on merits, the

                learned counsel for the petitioners sought permission of this Court to withdraw

                these petitions and he also made an endorsement to that effect.




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                                                                     CRL.R.C.Nos.564 of 2015 & 982 of 2019

                                   2. In view of the endorsement made by the learned counsel for the

                petitioner, these petitions are dismissed as withdrawn.             The trial Court is

                directed to expeditiously complete the trial on day-to-day basis. If the accused

                adopted any dilatory tactics, the trial Court is at liberty to remand them to

                custody under Section 309 Cr.P.C. as held by the Supreme Court in State of

                U.P. Vs Shambhu Nath Singh and Others [(2001) 4 SCC 667]. Connected

                Miscellaneous Petition is closed.



                                                                          [P.N.P., J.]      [R.N.M., J.]
                                                                                  08.10.2021
                                                                                     (1/2)
                gya


                To
                1.The Superintendent of Police
                Special Police Establishment
                Central Bureau of Investigation
                Anti Corruption Branch
                Sashtri Bhawan III Floor
                Haddows Road
                Nungambakkam, Chennai-6

                2.The Public Prosecutor,
                High Court, Madras.




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                                           CRL.R.C.Nos.564 of 2015 & 982 of 2019

                                                          P.N.PRAKASH, J.

AND R.N.MANJULA, J.

gya

CRL.R.C.Nos.564 of 2015 & 982 of 2019

08.10.2021 (1/2)

https://www.mhc.tn.gov.in/judis/