S. GEETHA Vs. STATE

JUDGEMENT

(1.) A-2 in C.C. No. 13 of 2015 before the learned Special Judge under P.C. Act cases, Chennai challenges the dismissal of her discharge petition in Crl. M.P. No. 1549 of 2015. A-1 is District Manager, TAHDCO, Chennai A-2/petitioner employed as Computer Operator in the said office. Defacto complainant alleged that A-1 demanded Rs. 2000/- as illegal gratification to discharge his public duty of recommending him for grant of loan for the purchase of autorickshaw under Self-Help Employment. Defacto complainant is not willing to grease his palm. He lodged complaint with the Vigilance and Anti-Corruption, Chennai. A trap was laid. Instead of A-1, A-2 fell into the trap, the phenolphthalein test conducted with regard to A-2. Her hands were soiled. Solution collected and submitted to chemical lab for analysis and report criminating report received. A-2 has been proceeded with for an offence under Section 12 of Prevention of Corruption Act, 1988 for her intentionally abetting of A-1 to commit the offence.

(2.) The learned Special Judge under P.C. Act cases took cognizance on the final report in C.C. No. 13 of 2015 as against A-1 under Section 7, 13(1) (d) r/w 13(2) of Prevention of Corruption Act, 1988 and as against A-2 under Section 12 of Prevention of Corruption Act, 1988.

(3.) The accused were supplied with copies under Section 207 Cr.P.C. A-2/petitioner has filed Crl. M.P. No. 1549 of 2015 under Section 239 Cr.P.C. to discharge him from the case.