V.D. MOHANA KRISHNAN AND ORS. Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed to call for the records in C.C. No. 126 of 2014 on the file of the Judicial Magistrate -I, Cuddalore and quash the same as illegal.

(2.) HEARD the learned counsel appearing for the petitioners and the learned Additional Public Prosecutor appearing for the State.

(3.) IT is the case of the prosecution that the first petitioner/accused was employed in the High Court of Madras and that, he had received around Rs.7 lakhs along with the second and third petitioners, who are none other than his wife and daughter, from the de facto complainant for arranging a job for the de facto complainant's son and another person, as clerk in the Madras High Court. The complaint also states that the accused produced a photo copy of the order, on the strength of which when the de facto complainant came to the High Court and made enquiry, he learnt that the said order was a fake order and so he lodged a complaint, based on which a case in Cr.No. 48 of 2011 for offences under Sections 406, 420, 468, 471 and 506(i) IPC was registered by the police against the petitioners and investigation was taken up.