K PALANIVELU Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed the above Criminal Original Petition to quash the proceedings in C.C.No,8052 of 2006 on the file of the Additional Chief Metropolitan Magistrate Court, Egmore, Chennai.

(2.) THE prosecution case is that one Mr.M.Rajeswaran, Superintending Engineer, Tamilnadu Electricity Board, Annasalai, Chennai-2 has made a complaint against the (1) petitioner/Bhaskaran (2) K. Palanivel, Foreman, Grade II, Tamilandu Electricity Board, Villivakkam and (3) S. Kalyanam, Commercial Inspector, Tamilnadu Electricity Board, Royapuram, Chennai-13 before the Central Crime Branch, Chennai city, Chennai.

(3.) THE accused A2 and A3, knowingly abetted the act of impersonation by accused A1, enabled him to secure the appointment in the place of genuine candidate, Karunakaran, who did not opt to attend the interview due to his vision, affected in an electrical accident. Thus, the accused A1, appears to have made himself, liable for an offence punishable under Section 419 I.P.C for impersonating himself as Karunakaran and under Section 420 I.P.C for cheating the Tamilandu Electricity Board. While accused A2 and A3 appeared to have committed an offence under Section 419, 420 and r/w 109 of I.P.C for having abetted A1 in securing the employment. In the said case, A1 to A3 were arrested and remanded to Judicial custody. THEy were lodged in Central Prison, Chennai. This is the prosecution case.