S.ARIVARASU Vs. STATE

JUDGEMENT

(1.) THE Petitioner/A5 has preferred the present Criminal Original Petition praying for passing of an order by this Court to call for the entire records relating to Charge Sheet in C.C.No.8 of 2011 on the file of the Learned II Additional District Judge (CBI Cases), Coimbatore, and to quash the same.

(2.) ACCORDING to the Learned Counsel for the Petitioner/A5, the Second Respondent/De facto Complainant lodged a complaint dated 09.06.2010 before the First Respondent and the same was registered on 12.06.2010 in Crime No.RC6(S)/2010/CBI/SCB/Chn against the Petitioner and others in respect of purported offences under Sections 120 -B read with 420, 406, 467, 468 and 471 of Indian Penal Code and under Section 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988.

(3.) THE Learned Counsel for the Petitioner urges before this Court that the First Respondent, after due investigation, filed a Final Report on the file of the Learned II Additional District Judge (CBI Cases), Coimbatore, against the Petitioner and others.