V.VENKATESAN Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) The petition has been filed to set aside the order dated 26.02.2019 passed by the learned Chief Judicial Magistrate, Erode, in Crl.M.P.No.639 of 2019 in Special C.C.No.4 of 2015, dismissing the petition filed under Section 294 Cr.P.C., seeking to admit the document dated 24.03.2017.

(2.) The petition has been filed by the petitioner/accused, who is facing trial for the offences under Sections 7 and 12 (2) r/w 13(1)(d) of the Prevention of Corruption Act.

(3.) The case of the prosecution is that the petitioner/accused demanded and accepted a sum of Rs.15,000/- from the defacto complainant for issuance of No Objection Certificate.