I. VIJAYAKUMAR Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) Based on source information, the CBI registered a case in Cr. No.RC MA 1 2015 A0038 on 26/8/2015 and after completing the investigation, has filed final report (charge sheet) in C.C. No.35 of 2017 before the IX Additional District and Sessions Judge/Special Judge for CBI Cases, Chennai, for the offences under Sec. 120-B read with Ss. 511 and 420 IPC and under Sec. 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988 (for brevity "the PC Act") against Dr. Vijayakumar, I.R.S. (Retd.) (A1) (for brevity "Vijayakumar"), Sundarasekaran (A2), B1- Business International Marketing and Services Pvt. Ltd. (A3) (for brevity "B1 Business International") and BOGE Compressors India Pvt. Ltd. (A4) (for brevity "BOGE Compressors").

(2.) On receipt of summons, Vijayakumar (A1), Chairman and Managing Director of Madras Fertilisers Ltd. (for brevity "MFL") and Sundara Sekaran (A2), General Manager-Plant, MFL appeared before the Trial Court and collected the relied upon documents under Sec. 207 Cr.P.C. Thereafter, Vijayakumar (A1) filed Crl. M.P. No.5844 of 2018 and Sundara Sekaran (A2) filed Crl.M.P. No.6622 of 2018 in C.C. No.35 of 2017 under Sec. 239 Cr.P.C. for discharging them from prosecution, which has been dismissed by the Trial Court on 28/3/2019, aggrieved by which, Vijayakumar (A1) is before this Court.

(3.) Heard Mr. Abudu Kumar Rajarathnam, learned counsel for Vijayakumar (A1) and Mr. K. Srinivasan , learned Special Public Prosecutor for CBI Cases.