VELUSAMY Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed under Sec. 482 of the Code of Criminal Procedure by the accused in Crime No. 3 of 2018/AC pending on the file of the Deputy Superintendent of Police, Vigilnce and Anti-Corruption Wing, Erode. The said Crime No. 3 of 2018 had been registered under Sec. 13(2) read with 13(1)(e) of Prevention of Corruption Act 1988 and under Sec. 109 Penal Code, 1860.

(2.) The first petitioner was working as Joint Transport Commissioner, Rules and Road Safety, Chennai. The second petitioner is his wife.

(3.) It is the case of the prosecution that the first petitioner had acquired pecuniary resources and properties disproportionate to his known sources of income. The first petitioner claimed that he was born in an agricultural family at Keerambur Village, Namakkal District and his parents are looking after their agricultural lands. The second petitioner is a house wife. She purchased landed properties in her name, shares of Algrain Products Private Limited and also made capital investment in Tool Tech (P) Limited. It is also stated that the check period had been fixed between 1/4/2009 and 30/6/2015. It was claimed that the petitioners had acquired property in excess of their known sources of income.