DR.M.RAJABOOPATHI Vs. STATE

JUDGEMENT

(1.) This Court on 17/12/2025 had passed the following order:

(2.) In continuation and conjunction to the above orders, this Court is passing the following order.

(3.) The petitioner filed an affidavit admitting the role played by him in this case at the instance of A1 who was the guide under whom the petitioner joined as a Research Scholar for Ph.D. programme. The petitioner further admits that A1 instructed him to fill up the blank receipts given by A1, later, A1 signed the bills and stock register maintained by him, thereafter, the chemicals and stationary items were purchased. At any point of time, the petitioner not obtained any financial benefit, which is not in dispute. The petitioner simply filled up the receipts and made entries in the stock register as directed by his guide/A1. The petitioner's apprehension was that unless he obeyed the instruction of his guide/A1, he would not be permitted to complete Ph.D. in view of dominant and fiduciary position. The petitioner gave an undertaking that he would appear before the trial Court as witness and give evidence as to the circumstances of the case and the role played by him on compulsion. For better appreciation, scanned reproduction of the petitioner's affidavit is as follows: