V. RAMAKRISHNAN Vs. STATE

JUDGEMENT

(1.) THE petitioner in the Criminal Revision Case figures as accused No. 10 in C.C. No. 9 of 2012 pending on the file of the II Additional District and Sessions Judge for CBI Cases Madurai.

(2.) A First Information Report was registered on the file of CBI/ACB/Chennai in FIR No. RC. MA1 2010 A 0008 and after investigation a final report was submitted by the Inspector of Police, CBI/ACB/Chennai, alleging commission of offences punishable under Sections 120 -B read with 420, 468, 471 and 201 IPC and an offence punishable under Section 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988. The accused Nos. 1 to 12, including the revision petitioner herein who figures as 10th Accused are accused of committing substantive offence under Sections 120 -B read with 420, 468, 471 and 201 IPC and an offence under Sections 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988. One Kagiharan, who figures as 13th Accused, is accused of committing substantive offence punishable under Sections 120 -B read with 420, 468, 471 and 201 IPC and an offence under Section 1 -A(a) of the Passports Act, 1967. The remaining accused who figure as A14 to A -34, are accused of committing substantive offences punishable under Sections 120B read with 420, 468, 471 and 201 IPC alone.

(3.) THE arguments advanced by Mr. M. Subash Babu, learned counsel for the revision petitioner and Mr. G.R. Swaminathan, learned Special Public Prosecutor for CBI cases were heard. The grounds of revision, copy of the impugned order and the documents produced in the form of typed set of papers were also perused. This Court paid its anxious consideration to the above submissions made on both sides and also to the materials available on record.