BABUJI Vs. STATE

JUDGEMENT

(1.) This revision has been filed to call for the records pertaining to the order dated 20.4.2010 made in Cr. MP No. 1502/2010 in C.C. No. 7 of 2010 on the file of Principal Sessions Judge, Puducherry, Special Judge under PC Act. The case of the prosecution is that the petitioner along with others entered into criminal conspiracy at Puducherry during the period from December 2005 to July 2008 by misusing their official position and converted self accident into road traffic accident for filing a false claim of Rs. 20,00,000/- as compensation and thereby cheated the National Insurance Company Ltd., Puducherry.

(2.) The following are the allegations contained in the petition filed by the petitioner under Section 239 Cr.P.C. for discharging him from the case:

(3.) In the counter filed by the respondent, it is averred as follows: