P K PANCHAKSHARAM Vs. STATE

JUDGEMENT

(1.) Challenge in this criminal original petition is to the order dated 26-11-2015 passed in Crl.M.P.No.697 of 2015 in Spl.C.C.No.14 of 2011 by the Special Judge cum Chief Judicial Magistrate, Chengalpet.

(2.) The petitioner herein as petitioner has filed Crl.M.P.No.697 of 2015 in Spl.C.C.No.14 of 2011 under Section 91 of the Code of Criminal Procedure, 1973 and Section 162 of the Indian Evidence Act wherein the present respondent has been shown as sole respondent.

(3.) It is averred in the petition that the petitioner has been shown as accused in C.C.No.14 of 2011 and he has been facing a charge under Section 13(2) read with 13(1) of the Prevention of Corruption Act, 1988. Under the said circumstances, the documents mentioned in the petition are very much essential and for the purpose of causing production necessary summons may be issued to the person-concerned.