R R BABULAL Vs. STATE

JUDGEMENT

(1.) The Vigilance and Anti-Corruption registered a suo motu First Information Report in Crime No.9 of 2001 on 31.12.2001 under Sections 120-B, 420, 409, 477A of the Indian Penal Code, Section 13(1)(c) and (d) r/w Section 13(2) of the Prevention of Corruption Act, 1988 against Louis Simon (A-1), formerly Executive Engineer, Agricultural Engineering Department, R.R.Babulal (A-2), Assistant Executive Engineer, Kanthimathinathan (A-3), Assistant Engineer and Gabriel Premkumar (A-4), a private person. During the course of investigation, Louis Simon(A-1) died. After completing the investigation, the police have filed a charge sheet, which has been taken on file as Special Case No.7 of 2008 by the learned Chief Judicial Magistrate -cum- Special Judge, Tirunelveli against R.R.Babulal (A-1), the petitioner herein and others, for quashing which, R.R.Babulal (A-1) has filed the present quash application.

(2.) To appreciate the case of R.R.Babulal (A-1), it may be necessary to extract the relevant paragraphs from the final report, which read thus:

(3.) Coming to the specific allegations as against R.R.Babulal (A-1), it is stated in the final report as follows: