ASSISTANT COMMISSIONER Vs. A.DHANAPAL

JUDGEMENT

(1.) A1 to A5 in C.C.No.2 of 2013 on the file of the Additional Chief Judicial Magistrate, Madurai, are the respondents in Crl.A.No.58 of 2009 and the sole accused in C.C.No.4 of 2014 on the file of the Additional Chief Judicial Magistrate, Madurai, is the respondent in Crl.A.No.59 of 2009.

(2.) The appellant registered a case in O.R.No.2 /1998 against the respondents/accused for the offences under Sections 132, 135(1)(A)(ii) r/w.135(A) of the Customs Act and after hvzinvestigation, filed a complaint before the learned Additional Chief Judicial Magistrate, Madurai. The learned Additional Chief Judicial Magistrate taken cognizance of the complaint filed in C.C.No.2 of 2003 and after completing the formalities, framed charges against the respondents for the offences under Sections 132, 135(1)(A)(ii) r/w.135(A) of the Customs Act.

(3.) During investigation, the respondent in Crl.A.No.59 of 2009 was absconded and therefore, his case was split up in C.C.No.4 of 2004.