ARVIND SUBRAMANYAN Vs. STATE

JUDGEMENT

(1.) The Criminal Revision is directed against the order passed in Crl.M.P.No.154 of 2024, dtd. 3/4/2025 on the file of the learned Special Judge, Special Court for Prevention of Corruption Act cases, Tirunelveli, dismissing the petition filed under Sec. 156(3) of Cr.P.C.

(2.) The case of the petitioner is that he is the owner of 15 flats in Luxuriya Apartments, located at 10, Madurai Road, Tirunelveli Junction and out of 15 Flats, he already sold 6 flats to individual buyers and is holding the remaining 9 flats. The second respondent purchased Flat No.6 from the revision petitioner and he approached the petitioner and offered to take steps with Corporation for getting the drinking water connection for the apartment.

(3.) The petitioner agreed to the second respondent's offer with two specific conditions ie., he should not pay any bribe to any one in the process of obtaining water service connection and he should not do any work of actually laying water pipelines. When the revision petitioner was out of station, the second respondent, without his permission and against the conditions imposed, laid the pipeline from main road to about 15 feet inside the driveway of the second respondent and by giving Rs.15,000.00 as bribe for obtaining water connection.