ABDUL KALAM AZAD Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this petition seeking to call for the records in C.C.No.1 of 2011 pending on the file of the learned Chief Judicial Magistrate, Perambalur District and to quash the charge as against the petitioner is concerned.

(2.) The petitioner is the fourth accused in C.C.No.1 of 2011. The petitioner was working as Deputy Manager (Marketing), Ariyalur, from 26.07.2002 to 28.11.2003. During the said period, a special Scheme was announced for the supplies made to the Tamilnadu Water and Drainage Board (hereinafter referred to as 'TWAD Board') that based on the declaration forms furnished by the TWAD Board in the prescribed format, concessional rate of Sales Tax @ 4% and a discount of Rs.5/- per bag of cement will be paid by the Tamilnadu Cements Corporation, Ariyalur (hereinafter referred to as 'TANCEM') to the sole selling agents/ stockists, who are getting orders from the TWAD Board.

(3.) It is the further case of the petitioner that one M/s.Jayalakshmi Agencies/ sole selling agent for the cement manufactured by TANCEM obtained some blank declaration forms duly signed by TWAD Board Officials and manipulated the supply details and submitted the same to the Marketing Section claiming discount.