P VENKATESWARLU Vs. INSPECTOR OF POLICE CENTRAL BUREAU OF INVESTIGATION ANTI CORRUPTION BUREAU CHENNAI

JUDGEMENT

(1.) The Central Bureau of Investigation registered a case in RC MA1 2011 A 007, on 08.02.2011, against the petitioner herein for the offences under Sections 120-B r/w 420, 467, 468 r/w 471 I.P.C., and Sections 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 and after completion of the investigation has filed totally eleven charge sheets in C.C.Nos.12, 13, 14, 15, 16, 17, 18, 19, 20, 21 and 22 of 2012, before the Special Court for C.B.I.Cases, Madurai. At this stage, it may be relevant to state that in all these cases, the petitioner herein has been shown as A1 and the beneficiaries have been shown as the co-accused. The petitioner filed applications, under Sections 239 Cr.P.C., in C.C.Nos.13, 15, 16, 17, 18, 19 and 22 of 2012 seeking to discharge him from the above prosecution. The Trial Court, by individual orders dated 31.05.2016 has dismissed all the discharge applications on the ground that there are prima facie materials for the Trial Court to frame charges against the petitioner. Challenging the same, the petitioner has filed the present criminal revision petitions.

(2.) It is pertinent to note that the petitioner has also filed criminal original petitions in Crl.O.P.(MD) Nos.8514, 8515, 8516 & 8517 of 2016, under Sections 482 Cr.P.C., seeking to quash the charge sheets in C.C.Nos.21, 12, 20 & 14 of 2012 respectively on the file of the Special Court for C.B.I.Cases, Madurai. All these criminal original petitions were heard by this Court and dismissed today (i.e.06.02018) holding that there are prima facie materials for the prosecution to proceed against the petitioner. The crux of the allegations in all the charge sheets is as follows:

(3.) The learned counsel for the petitioner / A1 submitted that there is no prima facie material for the Court to frame charges against the petitioner / A1 since the loan applications were processed by the District Level Task Force consisting of the District Collector and other officials as required under the Prime Minister's Employment Generation Programme.