M.M.MOHAN RAJ Vs. STATE

JUDGEMENT

(1.) A1 and A2 in the Special Case in Spl.C.C.No.31 of 2014 on the file of the learned Special Judge under Prevention of Corruption Act (Shortly, hereinafter P.C. Act)/Chief Judicial Magistrate, Tiruppur, under section 482, Cr.P.C. seeks quashing of the criminal proceedings initiated against him.

(2.) The de facto complainant is the elected President of Kottamangalam Panchayat, now in Trippur District. A1 and A2 are land promoters. They were in need of "No Objection Certificate" (N.O.C.) to sell their plots.

(3.) The de facto complainant complained to Vigilance and Anti Corruption Unit, Coimbatore, that on 09.08.2008, A1 and A2 have offered him some money, to do them favour and issue them N.O.C.