R.CHANDRASEKARAN Vs. DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT GOVERNMENT OF INDIA

JUDGEMENT

(1.) These Criminal Original Petitions viz., Crl.O.P.Nos.26898 and 26902 of 2017, have been filed to quash the complaints against the petitioner in C.C.No.49 of 2016 and C.C.No.20 of 2015, respectively, on the file of the Principal Sessions Judge, Chennai.

(2.) Since both the prosecutions are against the same petitioner and the allegations against him are also similar, both these Criminal Original Petitions are considered and decided by this common order.

(3.) The issue that requires to be decided in these cases falls in a very narrow compass.