D.Swaminathan vs State By Spe:Cni:Acb on 20 November, 2015

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Madras High Court

D.Swaminathan vs State By Spe:Cni:Acb on 20 November, 2015

Bench: A.Selvam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:  20.11.2015

CORAM:

THE HONOURABLE MR.JUSTICE A.SELVAM
									
Criminal Appeal No.1449 of 2004
and
Criminal Appeal No.12 of 2005

D.Swaminathan					  ... Appellant in 
						     Criminal Appeal No.1449/04
		
Vs.
State by SPE:CNI:ACB
Chennai						 ....  Respondent in 
						     Criminal Appeal No.1449/04

1.S.Thyagarajan
2.S.Govindarajan					...    Appellants in 
						     Criminal Appeal No.12/2005

					   vs.
State,rep.by
Inspector of Police,
SPE/CBI/ACB/Chennai	        		 ..    Respondent in
						     Criminal Appeal No.12/05
								
	Criminal Appeals filed under Section 374 of Cr.P.C., to call for the records relating to the order dated 17.12.2004 and made in C.C.No.181 of 1997 on the file of the learned Principal Special Judge for CBI Cases, Chennai and set aside the order passed by the learned Judge and acquit the appellant herein from all the charges.
								A.SELVAM,J.
											msk
	For appellants
         in both Appeals	:	No appearance

	For Respondent
        in both Appeals	:	Mr.K.Srinivasan,Spl.P.P.for CBI cases


JUDGMENT

Even though these Criminal Appeals have been posted today finally, on the side of the appellants representation has not been made. Even on the earlier hearing, the same thing has had happened. Therefore, these criminal appeals are dismissed for default. The bail granted in favour of the appellants/accused are cancelled. The trial Court is directed to take appropriate steps so as to imprison the appellant/accused.

20.11.2015 Internet:Yes/No msk To

1.The Principal Special Judge for CBI Cases, Chennai.

2.The Inspector of Police,SPE/CBI/ACB/Chennai

3.The Public Prosecutor, High Court, Madras. Criminal Appeal Nos.1449 & 12 of 2005

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