C. SUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed under Section 482 of the Code of Criminal Procedure, 1973, praying to call for records relating to Calendar Case No.4 of 2015, pending on the file of CBI Court, Coimbatore and quash the same.

(2.) It is averred in the petition that the petitioner has been shown as 3rd accused in Calendar Case No.4 of 2015. The petitioner has no connection whatsoever with the offences alleged to have been committed by other accused. During the relevant period, the petitioner has acted as Director of M/s.Mehala Machines India Limited. Since the petitioner has had no connection whatsoever with the offences alleged to have been committed by the remaining accused, the present petition has been filed for getting the relief sought therein.

(3.) The learned counsel appearing for the petitioner has contended that the petitioner is not at all responsible for the act alleged to have been done by the second accused. During the relevant period, the second accused has acted as Manager (Finance and Accounts) in M/s.Mehala Machines India Ltd. Since the petitioner has acted as Director of the said company, he has been falsely implicated in Calendar Case No.4 of 2015. Under the said circumstances, the present criminal original petition has been filed for getting the relief sought therein.