P NEHRU Vs. STATE

JUDGEMENT

(1.) THESE Criminal Revision Cases are focussed to call for the records in Cr. M. P. Nos. 1204 of 2006, 1205 of 2006 and 1202 of 2006 in Special Case No. 1 of 2006 on the file of the learned Chief Judicial Magistrate, Madurai and set aside the orders dated 19. 07. 2007 and further pass an order discharging the petitioners of the charges levelled as against them.

(2.) THE facts giving rise to the filing of these revisions could be portrayed and parodied thus: the police registered the case in Cr. No. 2 of 1998 for the offences punishable under Sections 120-B, 409, 477-A and Section 13 (1) (c) and (d) of P. C Act read with Section 109 I. P. C, which culminated in filing of the charge sheet; thereupon Cr. M. P. Nos. 1204 of 2006, 1205 of 2006 and 1202 of 2006 in Special Case No. 1 of 2006 on the file of the learned Chief Judicial Magistrate, Madurai, have been filed by the petitioners for discharge. Broadly, the facts are that the Tamil Nadu State Construction Corporation got assigned a contract work by name "periyar Linke Canal Work' after Tamil Nadu Public Works Department sublet it to one Thiagarajan. In making payments to him, there occurred various misdeeds attracting penal provisions. The petitioners are the Site engineers in Tamil Nadu State Construction Corporation relating to such work.

(3.) UPON hearing both sides, the learned Sessions Judge dismissed those petitions.