C.RAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) On a complaint lodged on 5.3.2012, by a person by name F.Ubaidullah (8th respondent herein), to the effect that the petitioner, who was working as Additional Director General of Revenue Intelligence, demanded illegal gratification, a first information report was registered in R.C.No.11(A)/2012 on the file of the Central Bureau of Investigation, Chennai for alleged offence under Section 7 of the Prevention of Corruption Act, 1988. A trap was organised in pursuance of the first information report and the petitioner was arrested and remanded to judicial custody on 7.3.2012. Police custody was granted by the Special Court for CBI Cases during the period 9.3.2012 to 12.3.2012. Eventually, the petitioner was released on bail on 19.4.2012.

(2.) Thereafter, the petitioner sent representations to the Prime Minister with copies to the Minister of Finance. The petitioner also sent representations on 12/14.7.2012 to the Secretary to Government, Revenue Department as well as to the Director General of Revenue Intelligence. The grievance of the petitioner, as projected in his representations dated 12.7.2012 and 14.7.2012 was that he detected economic fraud of huge proportions by Hyundai Motors Limited and JSW Steels Ltd., and that with a view to stall the progress in the investigation into those huge economic frauds, a conspiracy was hatched to fix him in a false case of demand and acceptance of illegal gratification.

(3.) But, the representations given by the petitioner did not evoke any response. Therefore, the petitioner has come up with the above writ petitions. In W.P.No.22373 of 2012, the petitioner prays for the issue of a Writ of Mandamus to direct an investigation by a Special Investigation Team, to investigate the circumstances in which the first information report in R.C.M.A.No.1/2012 was registered against the petitioner and to take action against those responsible for fabricating false evidence and initiating illegal criminal proceedings against him. In the second writ petition W.P. No.22374 of 2012, the petitioner prays for a Writ of Mandamus to forbear the Director, the Director General of Police, the Additional Superintendent of Police and the Deputy Superintendent of Police of the CBI from taking any further action on the basis of the first information report registered against him in R.C.M.A.No.1/2012.