JUDGEMENT
B.R.GAVAI,J. -
(1.)Leave granted.
(2.)The present appeals challenge the judgment and final order dtd. 28/2/2024 in Criminal Original Petition
(MD) No. 6676 of 2022 and Criminal Miscellaneous Petition
(MD) No.4621 of 2022 passed by the learned Single Judge of
the High Court of Madras at Madurai.
(3.)By way of the impugned order, the High Court dismissed the petitions filed by the Appellant under Sec. 482 of the
Code of Criminal Procedure, 1973 (hereinafter, "CrPC")
wherein the Appellant has prayed to call for records relating to
proceedings in Spl.S.C.No.7 of 2022 pending before the IAdditional District and Sessions Judge (PCR), Tiruchirappalli and to quash the same.
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