DR.A.PARAMASIVAN Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the first accused in C.C.No.6 of 2019 on the file of the VIII Additional District Sessions Judge, Court of Principal Special Judge for CBI Cases, Chennai, seeking transfer of the case to some other competent Special Court for CBI Cases in Chennai.

(2.) The petitioner is A1 in the Calendar Case before the Trial court facing the case for the offences punishable under Ss. 109 IPC read with Ss. 13(2) read with Sec. 13(1)(e) of the Prevention of Corruption Act, 1988. His wife, who was also implicated in the case, was, subsequently discharged by an order dtd. 29/7/2021 passed by the Trial Court.

(3.) The factual background of the case is as under:-