SRINIVASAN Vs. STATE

JUDGEMENT

(1.) A4 has filed this Criminal Original Petition with regard to a part of the impugned Order passed in Crl.M.P.No. 1060 of 2014 in C.C. No. 15 of 2011 by the learned Special Judge under P.C. Act.

(2.) A1 was Medical Director, E.S.I. Corporation. She is a public servant. Her public duty involved placing of orders for the purchase of drugs with drug distributors. A4, a private person has been included as abettor to the commission of offence by A1.

(3.) Final Report filed. Charges were framed. Trial started. P.W.1 deposed as to his sanctioning of the prosecution against A1. P.W.2 Natarajan, DSP, spoken about his having conducted surprise check with the Inspection Cell Officials prior to the registration of the case. Through him, prosecution sought to mark Doc. No. 2, namely, Surprise Check proceedings. Objecting to this, A4 filed Crl.O.P.No.1060 of 2014.