LAWS(MAD)-2025-7-1

P.CHINNADURAI Vs. STATE

Decided On July 01, 2025
P.CHINNADURAI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Revision Case is filed challenging the order dtd. 26/11/2024 made in Crl.M.P.No.678 of 2023 in C.C.No.3 of 2023 on the file of the learned Special Judge, Special Court for Cases under the Prevention of Corruption Act at Chennai. By the said order, the application filed by the petitioner under Sec. 239 of the Code of Criminal Procedure to discharge him from the case was dismissed by the Trial Court.

(2.) Heard Mr.R.Shunmugasundaram, learned Senior Counsel for the petitioner, and Mr.S.Udayakumar, learned Government Advocate (Crl. Side) for the respondent.

(3.) The learned Senior Counsel for the petitioner, firstly, would submit that in this case, it can be seen that the core of the allegation is that when the de facto complainant approached the Taluk office for a legal heirship certificate for his aunt, who passed away long ago, the first accused, R.Ponni, initially demanded a sum of Rs.25,000.00 and later reiterated that at least Rs.10,000.00 should be given. When he went to the Tahsildar, the petitioner herein, he is said to have spoken the following words:-