RAMALAKSHMI Vs. THE STATE

JUDGEMENT

(1.) The petitioner is arrayed as A-11 as per the charge sheet laid down in C.C.No.24 of 2012, pending on the file of the Court of Special Judge for CBI Cases, Madurai and she is facing prosecution for the alleged commission of the offences under Sections 120-B read with 420 I.P.C and Sections 13(2) read with 13(1)(c) and (d) of the Prevention of Corruption Act. The petitioner/A- 11 has filed this Criminal Original Petition to quash the prosecution/charge sheet insofar as she is concerned.

(2.) The case of the prosecution is briefly stated as follows:

(3.) Mr.A.Ramesh, learned Senior Counsel appearing for Mr.D.Shanmugarajasethupathy, learned Counsel for the petitioner, made the following submissions: