N A VICTOR IMMANUEL Vs. STATE

JUDGEMENT

(1.) The Inspector of Police, Vigilance and Anti-corruption, Chengai Anna Detachment at Kancheepuram, on credible information, that the Officers and Staff of Prohibition Enforcement Wing, Chengalpattu are collecting weekly mamool from prohibition offenders and sharing the amount among themselves, along with the Special Officer of District Inspection Cell, Collectorate, Kancheepuram and the party under the supervision of Thiru D. Manoharan, Additional Superintendent of Police, Police Investigating Agency Unit, Madras, conducted surprise check at the Prohibition Enforcement Wing, Chengalpattu on 21-11-1988 between 12-15 to 16-30 hours.

(2.) At about 12 hours, before the party entering into the office, one Murugan of Kolathur village was found coming out of the Prohibition Enforcement Wing Office and he was intercepted and questioned. He appeared to have stated that he paid a sum of Rs. 400/- as weekly mamool for selling illicit arrack to the Sub-Inspector of Police Thiru Mariappan (Accused 3) of that Unit on behalf of his relative Thiru Seenu alias Srinivasan, a prohibition offender. A statement to that effect was recorded from him.

(3.) Then the party entered into the office at 12-15 hours along with the said Murugan, who identified the Sub-Inspector of Police Thiru Mariappan, to whom he had paid this weekly mamool amount of Rs.400/-. The Sub-Inspector of Police was interrogated and he in turn produced a sum of Rs.2,258/- stated to have been collected by him from various arrack sellers as mamool.