STATE Vs. P. PANDIAN

JUDGEMENT

(1.) This Criminal Original Petition under Section 482 Cr.P.C., has been filed by the CBI, ACB, Chennai as against the order dated 27.8.2013 passed by the learned Special Judge for CBI Cases, Chennai in Crl.M.P.No.791 of 2012 in C.C.No.37 of 2009 passed under Section 216 Cr.P.C.

(2.) A-1, Pandian and A-2, Vennila are spouses. During the relevant period, A-1 was a Public Servant in Employees' Provident Fund Organisation, Regional Office, Chennai. He was accused of having amassed wealth disproportionate to his known source of income.

(3.) Based on source information, CBI registered a case. Took the period between 1.1.2002 and 30.9.2006 as check period. It investigated the offence alleged and filed the Final Report under Section 173(2) Cr.P.C., before the Trial Court to the effect that during the said period, A-1 had amassed wealth disproportionate to the tune of Rs.25,16,295/- and calculated it at 44.16%. And A-2 has been accused of having abetted her husband by his acquiring certain landed property in her name and put up a construction thereon.