K.S. SUBRAMANIAN AND OTHER Vs. STATE

JUDGEMENT

(1.) Based on source information, the Central Bureau of Investigation, Chennai, registered a case in RC MA1 2012 A 0006, against one Sanjay H Shah, Proprietor of M/s. Edge, Mumbai and others and after completion of investigation, has filed seven charge sheets, namely, C.C.Nos.3 to 9 of 2013, for the offences under Sections 120-B r/w 420 I.P.C. and Section 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988, before the learned II Additional District Judge for C.B.I.Cases, Madurai. In all the charge sheets, Sanjay H Shah, Proprietor of M/s. Edge, Mumbai and K.S.Murugan, partner of M/s. Green Port Shipping Agency, have been shown as A1 and A2. However, the other accused in each of the cases are customs officials and they differ.

(2.) The crux of the allegation in all the charge sheets is that, Sanjay H Shah (A1) imported steel measuring tapes from China via Tuticorin Port under different bills of entry on different dates and in collusion with the customs officers on duty, he had cleared all his consignments without payment of antidumping duty.

(3.) The present case pertains to C.C.No.3 of 2013, in which, apart from Sanjay H Shah (A1) and K.S.Murugan (A2), the other accused are R.Vijayan (A3) - Superintendent of Customs, S.Sridhar (A4) - Superintendent of Customs and Central Excise, K.S. Subramanian (A5) - Deputy Commissioner (Retd), Central Excise, Tuticorin.