S SRIDHARANE Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been directed against the order dated 10th day of July, 2014 passed in Crl.M.P.No.1145 of 2013 in Special Calendar Case No.1/2012 by the Special Judge at Puducherry. Likewise, Criminal Original Petition No.3694 of 2015 has been filed under Section 482 of the Code of Criminal Procedure, 1973 praying to quash the proceedings of Special Calendar Case No.1/2012.

(2.) The averments made in Crl.M.P.No.1145 of 2013 are that the revision petitioner has been arrayed as 1st accused in the Special Calendar Case No.1/2012; the petitioner and another are facing charges under Section 468, 471, 477-A read with 34 IPC and Section 13(1)(a) r/w.13(2) of Prevention of Corruption Act, 1988; the case of the prosecution is that on 05.04.2006, the petitioner has served as Senior Town Planner and also Member Secretary in Puducherry Planning Authority; with an intention to cause damage to Puducherry Planning Authority, the petitioner forged certain receipts for the purpose of cheating M/s.Bharat Cellular Ltd; the petitioner has handed over the fabricated documents to the said M/s. Bharat Cellular Ltd; the petitioner is an innocent person and in fact in C.F.S.L., report, the alleged act of the petitioner has not been proved; the first respondent has proceeded some further statements; since the petitioner has had no connection whatsoever with the alleged offences, the present petition has been filed for getting the relief sought for therein.

(3.) In the counter objection filed on the side of the 1st respondent, it is averred that the petitioner and another have fabricated certain receipts and the same have been issued to M/s. Bharat Cellular Ltd. In the statement of the complainer, it has been clearly stated that the petitioner has forged certain documents and there is no merit in the petition and the same deserves to be dismissed.