A. CHINNASAMY Vs. STATE AND ORS.

JUDGEMENT

(1.) THE petitioner is the first accused in Crime No. 12/AC/2010 on the file of the respondent. On the complaint of A.Vellaiyan, the second respondent herein, the case has been registered in Crime No. 12/AC/2010 against the petitioner under Sections 7 and 13(2) r/w. 13(1)(d) of the Prevention of Corruption Act, 1988.

(2.) THE contents of the F.I.R. are as follows:

(3.) THE driver of the Tahsildar, after receiving the money, left the office and went to AXIS Bank. Thereafter signal was given by the witness and along with the police party, the de facto complainant and the witness went into the office of the petitioner and the petitioner was identified by the de facto complainant and at the time, the second accused/driver entered into the office room and he was also identified by the de facto complainant and informed the police that as per the instructions of the petitioner, the amount was received by the driver and the de facto complainant was asked to stand outside and the Deputy Superintendent of Police, Vigilance and Anti -Corruption conducted phenolphthalein test on the petitioner/Tahsildar and the second accused/driver and in respect of the second accused, the phenolphthalein test answered positive and the solution turned pink. After completing the formalities, a Mahazar was prepared on 30.12.2012. This F.I.R is sought to be quashed by the petitioner.