C SUNDAR RAJ Vs. DISTRICT COLLECTOR KANNIYAKUMARI DISTRICT

JUDGEMENT

(1.) THE petitioner was working as a Village Administrative Officer in Ezhudesam Village, Vilavancode Taluk, Kanyakumari District.

(2.) ONE Mr.J.Paul Dharmaraj of Sempilanthivilai Veedu, Kirathoor, Kanniyakumari District, on 12.11.2003, lodged a complaint to the Vigilance and Anti Corruption Department, that the petitioner demanded a sum of Rs.200/- as bribe for issuing bail bond Certificate.

(3.) BASED on the complaint of Mr.J.Paul Dharmaraj, a trap was laid and a criminal case was registered in Crime No.10 of 2003, on the file of the Vigilance and Anti Corruption, Nagercoil against the petitioner as well as Mr.Ayyappan Pillai under Section 7 and 13(2) r/w 13(1)(E) of the Prevention of Corruption Act, 1988. After investigation, a charge sheet was laid in Special Case No.4 of 2004 before the Chief Judicial Magistrate and Special Judge for Prevention of Corruption Cases at Nagercoil. The Chief Judicial Magistrate and Special Judge, Prevention of Corruption Cases, Nagercoil, acquitted the petitioner as well as Mr.Ayyappan Pillai on 04.06.2007.