P. SUBRAMANI Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., 1973 to quash the criminal proceedings against the petitioner herein who is the 2nd accused in the Special Case No.13 of 2016 on the file of the learned Special Judge(V&A.C.), Vellore.

(2.) Heard Mr. S. Sathia Chandran, learned counsel for the petitioner and Mr. E. Raja learned Additional Public Prosecutor for the respondent/Police and perused the grounds of this petition.

(3.) The petitioner being the 2nd accused has been facing the charges under Section 120-B of I.P.C. and Sections 7, 12 and 13(2) r/w. 13(1)(d) of Prevention of Corruption Act, 1988. The 1st accused in the above said case has been facing the charges under Sections 120 B of I.P.C., r/w. Section 7 and Sections 13(2) r/w. 13(1)(d) of Prevention of Corruption Act, 1988.