K.PAUNRAJ Vs. STATE

JUDGEMENT

(1.) The present Criminal Original Petition has been filed seeking to quash FIR.No.14 of 2021, which at the time when the present petition was filed had been registered by the District Crime Branch, Coimbatore. The said FIR had been registered against the petitioner who was the only accused for commission of alleged offences under Ss. 408 and 420 IPC and under Ss. 13(1)(c), 13(1)(d)(i), 13(1)(d)(ii), 13(1)(d)(iii) and 13(1)(e) of the Prevention of Corruption Act, 1988.

(2.) Taking a ground that the offences alleged under the Prevention of Corruption Act, 1988 against a public servant should be enquired into only by the Vigilance and Anti-/ Corruption Department and therefore seeking to quash the FIR, the present petition had been filed.

(3.) The present petition had been heard on various occasions and on 8/6/2021, a learned Single Judge of this Court when urged to grant stay of investigation, had declined to grant stay and in the course of the said order, had also observed that the alleged offences, were at that point of time, being investigated by the Vigilance and Anti-Corruption Department.As a matter of fact, the learned Single Judge had actually observed that the investigation in Crime No.14 of 2021 had actually been transferred to the Vigilance and Anti-Corruption Wing.