KARTHI P CHIDAMBARAM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Writ Petition in WP.SR.No.69241 of 2017 is filed to call for the records relating to the FIR filed by the respondent under Section 154 Cr.PC having Ref.No.RC 2202017 E 0011 dated 15.05.2017 before the Special Judge CBI Cases, Patiala House Courts, New Delhi and quash the same and all proceedings thereto as without jurisdiction, abuse of power and vitiated by malfides.

(2.) Writ Petition in WP.SR.No.69245 of 2017 is filed to call for the records of the respondent relating to the Notice Under Section 41-A(1) r/w.4(1)(b) Cr.PC dated 04.07.2017 having Ref.No.5290 issued to the petitioner and quash the same as without jurisdiction, vitated by legal malafides and in contravention of the directions issued by the Hon'ble Supreme Court in the case of Arnesh Kumar V. State of Bihar, 2014 8 SCC 273.

(3.) Writ Petition in WP.SR.No.69249 of 2017 is filed to call for the records relating to the FIR registered by the 1st respondent under Section 154 Cr.PC having Ref.No.RC 2202017 E 011 dated 15.05.2017 before the Special Judge, CBI Cases, Patiala House Courts, New Delhi and consequential notices dated 04.07.2017, having Ref.No.5294/RC 11/2017/EOU-IV/EO-II, 5292/RC 11/2017/EOU-IV/EO-II, 5293/RC 11/2017/EOU-IV/EO-II, issued to the petitioners 4, 5 and 6 by the 2nd respondent under Section 160 Cr.PC and quash the same as without jurisdiction, abuse of power and vitiated by malafides.