J M ARUMUGHAM Vs. STATE

JUDGEMENT

(1.) THE petition is filed seeking to set aside the order in Crl.M.P.No.1116 of 2007 on the file of the learned Chief Judicial Magistrate, Salem declining to grant certified copies of the documents pertaining to the Special C.C.No.14 of 2004 on his file.

(2.) A case in Special C.C.No.14 of 2004 was filed against respondents 2 to 8 under section 13(2) read with 13(1)(c) of the Prevention of Corruption Act and section 109 of the Indian Penal Code read with section 13(2) read with section 13(2)(e) of the Prevention of Corruption Act for acquisition of properties disproportionate to the known source of their income. Later on, they were discharged from the proceedings in Special C.C.No.14 of 2004 by the common order dated 6.11.2006 passed by the learned Chief Judicial Magistrate, Salem.

(3.) THE petitioner assails the aforesaid order rejecting his plea seeking certified copy of those documents for the purpose of preferring revision before this court challenging the discharge of respondents 2 to 7 in Special C.C.No.14 of 2004 on the file of the learned Chief Judicial Magistrate, Salem.