- (1.)Crl.O.P.No.20698 of 2003 is a petition filed under Section 482, Cr.P.C. to quash C.C.No.34 of 1999 on the file of the X Additional Special Judge, C.B.I. Cases, City Civil Court, Chennai. Crl.O.P.No. 20699 of 2003 is a petition filed under Section 482, Cr.P.C. to quash C.C.No.35 of 1999 on the file of the X Additional Special Judge, C.B.I. Cases, City Civil Court, Chennai. Crl.O.P.No.4495 of 2004 and Crl.O.P.No.4498 of 2004 are to quash C.C.Nos.35 and 34 of 1999 on the file of the same Judge. Crl.R.C.Nos.618 and 619 are filed by Best Fabrics rep. by its Managing Partner S.Vaidyanathan against the orders framing charges in C.C.Nos.35 and 34 of 1999 on the file of the learned Additional Special Judge for C.B.I. Cases, Chennai.
(2.)These Criminal O.Ps. and Criminal R.Cs. are relating to C.C.Nos.34 and 35 of 1999 on the file of the learned X Additional District Judge, C.B.I. Cases, Chennai.
(3.)The brief facts of the case are as follows: In C.C.No.34 of 1999, the respondent filed a charge sheet against the following persons:
A1 - M/s.Best Fabrics; A2 - S.Vaidhyanathan, Managing Partner, M/s.Best Fabrics; A3 - Sri.Bharath Bhusan Goyal @ Bharath Goyal @ B.B.Goyal; A4 - S.Ramanathan, Assistant Collector (Retired); A5 - A.Sivaram Kumar, Appraising Officer, Custom House, Chennai; A6 - Smt.Sashi Balasubramanian; A7 -V.Rajpriyan, Foreign Trade Development Officer, Former Controller of Imports and Exports, for the alleged offences under Sections 120-B, 420, 468, 471, I.P.C. and Section 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 and Sections 132 and 136 of the Customs Act, 1962.