K. SELVARAJ PRESIDENT Vs. STATE

JUDGEMENT

(1.) The 1 st petitioner (A1) was the President and the 2 nd petitioner (A2) was the Secretary of II 580, primary Agricultural Co-operative Credit Society Ltd. (for brevity "the Society"). One R.Ganesan (de facto complainant) who was working as Salesman in the said Society was not allowed by the petitioners to retire from service on 31.05.2014 on his attaining the age of superannuation, as the petitioners were demanding Rs.25,000/- as bribe for granting him his terminal benefits.

(2.) On a complaint lodged by the said Ganesan, the police registered a case in Crime No.9 of 2017 and laid a trap on 06.10.2017, in which, the 1 st petitioner was caught red-handed. After completing the investigation, the police have filed a charge sheet in Spl.C.C.No.1 of 2020 in the Special Court for Prevention of Corruption Act Cases, Villupuram against the petitioners herein for the offences under Sections 7, 12, 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 (for brevity "the PC Act") for quashing which, the present petition under Section 482 Cr.P.C. has been filed.

(3.) Heard Mr.John Sathyan, learned counsel representing Mr.Swami Subramanian, learned counsel on record for the petitioners and Mr.Vijay Narayan, learned Advocate General assisted by Mrs.P.Kritika Kamal, Govt. Advocate (Crl. Side) appearing for the respondent State.