V.BASKARAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This petition has been filed under Section 482 of Criminal Procedure Code seeking interference with investigation in FIR.No.1 of 2020 dated 12.02.2020 registered by the first respondent/Inspector of Police, Vigilance and Anti-Corruption, Cuddalore, under Section 7 of the Prevention of Corruption Act 1988 as amended by the Prevention of Corruption (Amended Act 2018).

(2.) The petitioner was working as a Secretary of Panruti Taluk Cooperative Housing Society Ltd. He was arrested on 12.02.2020 on the ground that he received bribe of Rs.10,000/- from the second respondent for releasing the title deeds of the second respondent.

(3.) Heard arguments advanced by Mr.M.S.Palaniswamy, learned counsel for the petitioner and Mr.E.Raj Thilak, learned Government Advocate (Crl.side) for the first respondent.