V.MUTHUIRULANDI Vs. KANDASAMY

JUDGEMENT

(1.) This Criminal Revision case is filed as against the order passed by the learned Special Judge, Special Court for Vigilance and Anticorruption Cases, Madurai in Cr.M.P.No.136 of 2019, dated 29.04.2019.

(2.) The complaint in Cr.M.P.No.136 of 2019 was filed by the petitioner under Section 190(1)(b) of Cr.P.C and as per Section 5 of the Prevention of Corruption Act, 1988. By the said complaint, the petitioner sought for a relief to hold an enquiry under Section 202 Cr.P.C. or for an order of investigation under Section 156 (3) of Cr.P.C.

(3.) The revision petitioner/complainant was working as Foreman Grade-I and also as Manager of TANSI Foundry and Engineering Works, Tirunelveli during the year 2014-2015. The respondents 1 and 2 were working as Work Managers, TANSI Division, at Tirunelveli, between 07.03.2015 and 22.07.2015 and between 23.07.2015 and 31.03.2016 respectively. The respondent No.3 was the Works Manager of the said concern from 01.04.2016. The gist of the petitioner's complaint is that the TANSI Foundry and Engineering Works, Tirunelveli got orders for production of 75 transformers to the Tamilnadu Electricity Board on 27.11.2015. The transformers were also made ready and 55 transformers were delivered on 30.01.2015 and the remaining 20 transformers were delivered on 17.03.2015. Therefore, the entire order has been completed as on 17.03.2015 under Job No.30/14-15. Subsequent to that, the first respondent drew some raw materials from the stores by preparing a Bogus Job Card to an extent of Rs.61,391/- for the aforesaid completed transformers and handed it over the same to the second respondent on 22.07.2015, who inturn handed it over to the third respondent on 01.04.2016 and those raw materials were sold at Madurai and thereby the respondents by creating the said Bogus Job Cards, after the despatch of the entire transformers to the Tamilnadu Electricity Board, swindled the amount to the tune of Rs.61,391/-.