JOSE DHANAPAUL AND ORS. Vs. THE STATE

JUDGEMENT

(1.) BY consent, both the Criminal Original Petitions are taken up for final disposal at the stage of admission itself.

(2.) THE petitioner in Crl.O.P.(MD)No.2987 of 2015 is the sole accused in Spl.Case.No.2 of 2010 pending on the file of the Special Court for Vigilance and Anti -Corruption Cases cum Chief Judicial Magistrate, Nagercoil, Kanyakumari District and he is facing prosecution for the alleged commission of the offences under Sections 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988.

(3.) THE petitioner in Crl.O.P.(MD)No.3087 of 2015 is arrayed as sole accused in Spl.Case.No.4 of 2007 pending on the file of the Court of Special Court for Vigilance and Anti -Corruption Cases cum Chief Judicial Magistrate, Nagercoil, Kanyakumari District and he is facing prosecution for the alleged commission of the offences under Sections 7, 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988. The allegation against the petitioner is that the petitioner during his tenure as Inspector of Police, District Crime Branch, Nagercoil, Kanyakumari District, a petition enquiry was pending with him for action. The de facto complainant has approached him on various dates and the petitioner has demanded and accepted the illegal gratification of Rs.5,000/ - on 16.06.2006 to dispose of the petition.