SUBBAIYAN Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this Writ Petition to issue a Writ of Mandamus or any other appropriate writ or order to direct the Special Court for the cases under Prevention of Corruption Act, Trichy to proceed with the case after marking the exhibits to be marked in view of order passed in Cr.M.P.No.232 of 2022 dtd. 22/8/2022 and Crl.M.P.No.142 of 2023 dtd. 5/7/2023 filed in Special Case No.80 of 2011 and consequently direct the respondents 2 and 3 to comply with the order passed therein.

(2.) Heard both side and perused the records in this Writ Petition.

(3.) The learned counsel for the petitioner has submitted that the petitioner is facing trial of case in Special Case No.80 of 2011 before the Special Court for the cases under Prevention of Corruption Act, Trichy. Trial has been commenced and the case is pending for further evidence of prosecution witnesses. Pending trial, the petitioner has filed the petitions in Crl.M.P.Nos.232 of 2022 and 142 of 2023 to direct the Aavin Management, Kottapattu, Trichy to send tender forms connected to four vehicles KA 01 B 6154, KA 01 AG 5965, KA 01 AA 5965 and KA 01 AB 5965. Though the petitions were allowed by the Trial Court, the respondents have not produced the same. The documents are vital to the case of the petitioner.