K. SELVAMANI Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is arrayed as A -1 in Special Case No. 16 of 2014, on the file of the learned Special Judge for the Prevention of Corruption Act Cases, Trichy and he has filed this Criminal Original Petition to quash the said case insofar as he is concerned.

(2.) THE petitioner would state that at present, he is a Deputy Superintendent of Police (Category - I) and he originally joined as the Sub -Inspector of Police and rendered meritorious service and he was promoted to the present post between 2011 -2012.

(3.) IT is the case of the petitioner that on 18.07.2012, he was on bando -bust duty at Samayapuram Mariamman Temple in connection with the 18th day of Tamil month of 'Aadi' festival as per the direction of the Superintendent of Police, Trichy Rural Police District and at about 06.00 p.m., on that day, when he was at Samayapuram Police Station, one Rajamanickam of Alpha Educational Charitable Trust met him and informed him that the Sub -Inspector of Police, namely, Chandramohan (A -2) and the Inspector of Police, namely, Elancheliyan, directed him to meet the petitioner to clarify certain queries raised by him in respect of the reports put up by them. The petitioner responded by saying that he is busy with security arrangements for the said festival and asked him to meet Chandramohan, the Sub -Inspector of Police, (A -2) as he has sought certain clarifications/queries for re -submitting the papers and also informed that as per the instructions received from the office of the Superintendent of Police, Trichy District, he has to expedite and submit a report as early as possible.