SANTHI Vs. STATE BY ADDITIONAL SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This memorandum of Criminal Revision is directed under Sections 397 r/w. 401 of Cr.P.C., as against the order dated 22.12.2016 and made in Crl.M.P. No. 2383 of 2016 on the file of the learned Special Judge(Under Prevention of Corruption Act), Chennai.

(2.) Heard Mr. AR.L. Sundaresan, learned Senior Counsel for the petitioner and Mr. E. Raja, learned Additional Public Prosecutor, (V & A.C.) for the respondent.

(3.) The petitioner herein is the wife of one Mr. K. Jayaraman, Former Chief Engineer, Highways Department, Chepauk, Chennai, against whom a case in Crime No. 2/AC/2016/CC-II has been registered on the file of the respondent/Police alleging that he had committed an offence punishable under Sections 13(2) r/w. 13(1)(e) and 13(1)(d) of Prevention of Corruption Act, 1988.