Katju, J. - (1.) CRIMINAL Appeal No. 2310 of 2010 (Arising out of SLP (Cr) No. 6820 of 2008) Leave granted.
(2.) HEARD learned Counsel for the parties. This appeal has been file against the impugned judgment and order of the High Court of Madras dated 29.4.2008 passed in Writ Petition No. 716 of 2007. The facts have been set out in the impugned judgment and order and hence we are not repeating the same here.
(3.) THE High Court had appointed a Commission of Enquiry headed by Hon'ble Mr. Justice K.P. Sivasubramaniam, a retired Judge of the High Court of Madras which is on record. During the course of the proceedings today, we had requested Mr. Altaf Ahmad, learned senior Counsel, to assist us as Amicus Curiae in this case and we are grateful to Mr. Altaf Ahmad and we appreciate his assistance to us in this case.;