- (1.) Leave granted.
(2.) In impugnment, is the judgment and order dated 19.12.2013 of the Madras High Court, Madurai Bench whereby the assail to the order dated 05.04.2013 passed by the Special Court for Trial of Cases under Prevention of Corruption Act, Tiruchirappalli made by the appellant/State has been dismissed and the prayer by the respondents for their discharge from the Special Case No.92 of 2012 under Sections 13(2) r/w 13(1)(e) of the Prevention of Corruption Act, 1988 (for short, hereinafter to be referred to as the "Act") and Section 109 of the Indian Penal Code (for short hereinafter to be referred to as the "IPC") has been allowed.
(3.) We have heard Mr. Mukul Rohtagi, learned Senior Counsel for the appellant and M/s. Jaideep Gupta and Vivek K. Tankha, learned Senior Counsel for the respondent Nos. 1 and 2 respectively.;