S KALIAMOORTHY; P MARIMUTHU; M SURESH MOORTHY; R KULANDHAIVELU; RAJAMANIKKAM; A R THAMARAI SELVAN; M CHINNAPPAN Vs. INSPECTOR OF POLICE, VIGILANCE AND ANTI-CORRUPTION

JUDGEMENT

(1.) The Petitioners had focused the instant Criminal Original Petition prayed for passing of an order by this Court to call for the charge sheet filed against them in Spl.C.C.No.115 of 2007 on the file of the Learned Chief Judicial Magistrate, Salem and to quash the same.

(2.) According to the Learned Senior Counsel for the Petitioners, the Respondent/Complainant registered a case against them in respect of offences under Sections 120 (B), 409, 420, 468 , 471 of IPC and Section 13(2) r/w (1) ( c) and (d) of the prevention of corruption Act, 1988.

(3.) The Learned Counsel for the Petitioners submits that the investigation was conducted by the Vigilance Officer and he furnished a report holding that the A1 to A4 being a public servant of Horticulture Department were entrusted with the job of prompt implementation of the Central Sector Scheme on Integrated Programme of Development of Spices during the year 1998 to 1999 in Yerkaud Block, Salem District. Further, A5 to A8 are public servants from Salem District Co-op Agro Service Society Ltd., Salem and Attur Agro Engg. and Service Co-op. Centre Ltd., Attur. A9 and A10 are private persons, who served as Presidents of the aforesaid Societies during the relevant period.