NARASIMMAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records of the order dtd. 28/3/2022 made in Crl.M.P.No.4653 of 2021 in Spl.C.C.No.1 of 2020 on the file of Chief Judicial at Krishnagiri and set aside the same.

(2.) The accused is the petitioner herein.

(3.) Pursuant to the complaint given by the defacto-complainant, he lodged a complaint after completing all formalities, the respondent vigilance and Anti-Corruption has registered a case in Crime No.8/AC/2008 under Sec. 7A of the P.C ACT 1988 as amended in 2018. Thereafter, a trap proceedings was organized and final report was filed and the case is taken up as a Special S.C.No.1/2020. Pending the above special case, the accused has filed discharge petition and for the purpose of determination of the discharge petition he also filed C.M.P.No.4653 of 2022 under Sec. 91 of the Cr.P.C to send for the documents (file containing request for sanction) which is kept in office, Additional Chief Secretary to Government Rural Development and Panchayat Raj, Chennai).