R. CHANDRAN AND ORS. Vs. THE STATE

JUDGEMENT

(1.) Criminal O.P.No. 27000 of 2014 was filed by A.1 in Special Case No. 2 of 2007 on the file of the Chief Judicial Magistrate, Villupuram, to quash the charge sheet filed against A.1 in that case.

(2.) It is seen from the documents filed in both the cases that Special Case No. 2 of 2007 on the file of the Chief Judicial Magistrate, Villupuram and the Special Case No. 60 of 2014 on the file of the Special Court Anti-Corruption Cases, Villupuram are one and the same case and initially, it was pending before the Chief Judicial Magistrate and was numbered as Special Case No. 2 of 2007 and subsequently, it was transferred to Special Judge and numbered as Special Case No. 60 of 2014. In Criminal O.P.No. 27000 of 2014, the petitioner/A.1 challenges charge sheet in Crime No. 11/2003 whereas in Criminal R.C.No. 866 of 2014, the petitioner/A.4 in the same case, challenges the order of dismissal passed by the Special Judge, Anti-Corruption Cases in Villupuram in Criminal M.P.No. 2157 of 2007 dated 13.8.2014 in respect of Special Case No. 60 of 2014, Crime No. 11 of 2007 on the file of the Special Judge, Anti-Corruption Cases, in the discharge petition filed by A.4.

(3.) A.1 Chandran is the former Secretary and A.4 Murugan is the former Dy.Registrar of Valavanur Co-Operative Housing Society at Valavanur and along with 4 others, A.1 and A.4 were also prosecuted for various offences under section 120B r/w 167, 420, 409, 467, 468, 471, 477-A, of the IPC and under section 13(2) r/w 13(1)(c) and (d) of the Prevention of Corruption Act, 1988.