P.M. NARASIMMAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard Mr.Shanmugavelayutham, learned Senior counsel for the petitioner and Mr.C.Iyyapparaj, learned Additional Public Prosecutor for the respondent.

(2.) The brief facts of the case is as follows:

(3.) Mr.Shanmugavelayutham, learned Senior counsel appearing on behalf of the petitioner submitted that the FIR, even if taken on face value and accepted in its entirety, does not constitute the offence of bribery as defined under Section 171(B) IPC. The learned Senior counsel further submitted that no person has been named as an accused in the FIR and in the absence of "giver" and the "recipient", the offence of bribery has not been made out and therefore, the FIR is liable to be quashed.