KARANIT SINGH Vs. STATE

JUDGEMENT

(1.) THE petition is filed seeking a direction to set aside the order passed by the learned IX Additional Special Judge for CBI Cases cum IX Additional City Civil Court, Chennai, dated 24.12.2010 made in Crl.M.P.No.514 of 2010 in C.C.No.42 of 2009.

(2.) THE brief facts of the case are as follows: THE petitioner stands prosecuted as A.1 in CC No.42 of 2009 on the file of the IX Additional Special Judge for CBI Cases for the alleged offences under Secs.7 and 13(2) r/w 13(1)(d) of Prevention of Corruption Act. Now, on the charge that the petitioner, who was working as Appraiser at Customs House, Chennai, misused his official position by demanding and accepting a sum of Rs.14,000/ as illegal gratification on 12.8.2009 and during the search conducted in his office, incriminating documents and articles were recovered including the amount, the case is pending trial and PW.1, the sanctioning authority has been examined in chief and deferred for cross examination.

(3.) THE learned trial Judge considered the contentions of both sides and found that there is no substance in the case of the petitioner and that the documents are not necessary and relevant for the purpose of trial and so finally, dismissed the petition. Against the same, the petitioner has preferred the present petition under Sec.482 Cr.P.C to set aside the order passed dated 24.12.2010.