SUMATHI RAVICHANDRAN Vs. STATE

JUDGEMENT

(1.) A captious litigant, who faced successive discomfiture in various legal proceedings, has filed the present Criminal Original Petition, praying to quash the proceedings of C.C.No.37 of 2011, pending on the file of IX Additional Special Judge for CBI Cases, Chennai.

(2.) It is averred in the petition that the petitioner has served as Regional Passport Officer, Chennai from 13.07.2005 to 24.04.2009. It is alleged on the side of the respondent that, one Smt.Fathima Muzaffer has been arrayed as second accused and she acted as Director of M/s Ahmed World Tours and Travels Pvt Ltd, having Office at No.5/11, Habibullah Road, T. Nagar, Chennai. One Lakshmanan has approached the second accused and given a sum of Rs.12,500/- for getting passport and out of the said amount, the second accused has paid a sum of Rs.9,000/- to the petitioner. Further, it is averred in the petition that she has had no connection whatsoever with the second accused and in C.C.No.37/2011, one Mr.P.C. Singh has been examined as P.W.1 and he adduced as follows:

(3.) In the counter, filed on the side of the respondent, it is stated that most of the averments made in the petition are false. It is false to aver that the petitioner has had no connection whatsoever with the offence mentioned in the charge. The petitioner has already filed a petition under Sec. 239 of Code of Criminal Procedure 1973 in Crl.M.P.No.685 of 2011 to discharge her from the proceedings and the same has been dismissed. Against the dismissal order, a Criminal Revision Case in Crl.R.C.No.207 of 2012 has been filed on the file of this Court and the same has also been dismissed. It is false to aver that the sanction accorded to launch prosecution against the petitioner is illegal. There is no merit in the petition and the same deserves to be dismissed.