VEERARAGHAVAN I P S Vs. STATE

JUDGEMENT

(1.) THE petitioner who is the accused No.2 has filed the above Crl.O.P. praying to enlarge him on bail, pending investigation in Crl.No.34 of 1996, on the file of the Additional Superintendent of Police, C.B., C.I.D., head quarters, Chennai.

(2.) A case was registered against him on the complaint given by the Home Secretary, Government of Tamil Nadu, to the Director General of Police, which was registered on 16.9.1996 for the alleged offences under Sections 120 -B, 109 read with Section 409 of the Indian Penal Code and Section 13(2) read with 13(l)(c) and (d) of the Prevention of Corruption Act, 1988.

(3.) THE specific allegations against the petitioner, made by the prosecution, in placing orders for purchase of one emergency rescue tender and high capacity portable fire pumps, are as follows: -