A.P. RAJU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Revision is preferred by A2 in Special Case No.5 of 2022 on the file of Chief Judicial Magistrate, Kancheepuram @ Chengalpattu, challenging the Order passed by the learned Special Judge, dtd. 22/2/2024 in Crl.M.P. No.12917 of 2023, a Petition filed by under Sec. 239, Cr.P.C.

(2.) The Petitioner herein was working as a District Registrar at Alandur, where A1 was working as Sub-Registrar. The prosecution line of the accusation is as follows:

(3.) Contending that the Final Report does not indicate commission of the offence as defined under Sec. 13(1)(d) or 13(2) of the Prevention of Corruption Act, A2 has approached the Special Court with Crl.M.P. No.12917 of 2023 under Sec. 239, Cr.P.C. and it came to be dismissed by the Trial Court vide its Order, dtd. 22/2/2024 on the ground that the Revision Petitioner cannot file this Petition to discharge him from the case during trial. This Order is now under challenge in this Criminal Revision case.