SUPREME COURT OF INDIA

Before:- K.T. Thomas and S. N. Phukan, JJ.

SLP (Cri.) No.............of 2002 (Cri. M. P. Nos. 122-128, 401 and 485-490). D/d. 22.1.2002.

R. Sai Bharathi - Petitioner

Versus

J. Jayalalitha and others - Respondents

For the Petitioner :- F.S. Nariman, Sr. Advocate, Anil B. Divan, Sr. Advocate, R. Mohan, Sr. Advocate, V.G. Pragasam, Elango and Subramanian Swamy, Advocates.

Prevention of Corruption Act, 1988, Section 13 - Special Leave Appeal - Acquittal of Chief Minister who had purchased Government Property - Leave sought for by the petitioners to move the Special Leave Petitions granted.

[Paras 1 and 2]

ORDER

SLP (Cri) No.............../2002 (Cri. M. P. Nos. 122-128) and SLP (Cri.) No................./2002 (Cri. M. P. Nos. 485-490)

The petitioners have filed applications for permission to file Special Leave Petitions. After hearing Mr. F. S. Nariman and Mr. Anil B. Divan, learned Senior Counsel appearing for the petitioners, we are inclined to grant the leave sought for by the petitioners to move the Special Leave Petitions.

2. Leave granted.

3. Issue notice.

4. Liberty to mention.

SLP (Cri.) No................/2002 (Cri M. P. No. 401)

5. As the leave to appeal has been granted against the impugned judgment it is unnecessary to pass another order to the same effect in this Special Leave Petition. However, this Special Leave Petition will be tagged with Criminal Appeal Nos.................. /2002@ SLP (Cri.) Nos. .............../2002 @ Criminal Misc. Petition Nos. 122-128 and Criminal Appeal Nos................/2002 ) SLP (Cri.) Nos................/2002 @ Criminal Misc. Petition Nos. 485-490 and petitioner-in-person in this Special Leave Petition would be at liberty to address his arguments at the hearing stage.

6. The petitioner-in-person submitted that Cri. M. P. No. 402/2002 (for stay) is not pressed. This is recorded.

Order accordingly.