S. MUTHUKRISHNAN Vs. THE DIRECTOR AND ORS.

JUDGEMENT

(1.) THE writ petition has been filed for issuance of Writ of Certiorari, calling for the records by all the three respondents and quash the charge sheet in Spl.C.C. No.2/2015 on the file of the learned Chief Judicial Magistrate, Tiruppur.

(2.) THE brief facts of the case is as follows:

(3.) THE learned counsel appearing for the petitioner would submit that the petitioner is an Assistant Engineer in TNEB. The allegation is that he demanded and received bribe for effecting electricity service connection to one Kavitha wife of the complainant, K.V. Babu. A case has been registered on 03.07.2013 and on the complainant, the petitioner was arrested on the same day itself after trap proceeding i.e. 03.07.2013, but whereas the electricity service connection was provided on 28.06.2013 itself. He would further submit between the six days i.e. from 28.06.2013 to 03.07.2013, eight other connections were issued. So, there is no necessity for him to demand bribe for effecting service connection. Hence, he pray for quashing the charge sheet. To substantiate his case, he relied upon the following decisions: