SRINIVASAN Vs. STATE

JUDGEMENT

(1.) The petitioner / 3rd party has filed this Criminal Revision Petition, seeking to set aside the order passed in Cr.M.P.No.347 of 2019, dated 09.07.2019, by the learned Special Judge for Vigilance and Anticorruption Cases, at Tiruchirappalli, accepting the closure report, closing the case in Crime No.6 of 2015, by the respondent Police, further, not considering the protest petition of the petitioner in its proper perspective.

(2.) This Court, by an order dated 05.11.2019 in M.P.(MD)No.9558 of 2019 in Crl.R.C(MD)No.718 of 2019, had impleaded the respondents 2 to 4; the 2nd respondent is the former President, Perahambi Panchayat, Manachanallur Panchayat Union, Trichy District; 3rd Respondent / Kumaresan is the Former Assistant Engineer, Manachanallur Panchayat Union and the 4th respondent / Komugi Thangaraj is the Formerly Overseer, Manachanallur Panchayat Union, Trichy District.

(3.) The brief facts is that during the year 2011, the 2nd respondent had contested and won the Local body Election and became the Village President. The said Village President, in collusion with the officials of the Panchyat, had indulged in corrupt activities, swindled public funds of several crores. The 2nd respondent, as Panchayat President of Perahambi Panchayat, without following the auction procedures, had committed irregularities in auctioning Karuvela Trees ( Acacia) planted across 120 acres of land in Perakambi Pancyat Lake. Further, utilized the Panchyat funds, got from the auction, for their own benefits and thereby, caused financial loss to the Panchyat / Government.