J MURUGESAN; J UMAPATHY Vs. STATE

JUDGEMENT

(1.) This Crl.O.P. is filed praying to call for the records and quash the proceedings against the petitioners/A-9 and A-10 in C.C.No.73 of 2011 on the file of the Special Court for trial of cases under the Prevention of Corruption Act, 1988, Chennai.

(2.) Brief facts which are necessary to decide the issue involved in this petition, are as follows:

(3.) The present Crl.O.P. is filed by only A-9 and A-10 to quash C.C.No.73 of 2011 pending on the file of the Special Court for trial of cases under the Prevention of Corruption Act, mainly on the sole ground that there was an inordinate and huge delay of 12 years in completing the investigation, which has infringed the right of speedy trial, thereby, amounting to violation of Article 21 of the Constitution of India.