LAWS(MAD)-2013-7-286

N RAMACHANDRAN Vs. STATE

Decided On July 05, 2013
N Ramachandran Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Following are the allegations contained in the FIR:

(2.) Serious irregularities found in the purchase of helmets are as under:

(3.) The Senior Superintendent of Police, Puducherry has submitted a note to the Director General of Police, Puducherry, in the following lines as to the irregularities on 22.6.2009: