B.DHARMARAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the first accused under Sec. 482 of Cr.P.C., for quashment of Spl.C.C.No.3 of 2019, on the file of the learned Chief Judicial Magistrate, Dharmapuri.

(2.) The respondent-police has filed a final report in Crime No.1/AC/2016 for the offences punishable under Ss. 7, 12 and 13(2) read with 13(1)(d) of Prevention of Corruption Act 1988 and read with 190 I.P.C alleging that;

(3.) The other part is with regard to the second accused namely, R.Murali Driver said to have received Rs.5,000.00