V. VIJAYA RAGHAVAN Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed seeking to direct the Additional Session Judge, Puducherry at Karaikal, to return the original passport of the petitioner bearing No. E1098596, seized by the respondent vide receipt memo dtd. 23/7/2010 in case No. RC MA1- 2010-A0028 and produced before the trial Court in connection with the case in C.C. No. 1 of 2010.

(2.) The learned counsel for the petitioner would submit that the petitioner was arrayed as a sole accused in C.C. No. 1 of 2010, which was tried before the Additional Session Judge, Puducherry at Karaikal. The trial Judge by order dtd. 6/3/2012, convicted the petitioner for the offences under Ss. 7, 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988.

(3.) Against the Judgment of conviction and sentence, the petitioner had preferred Crl. A. No. 185 of 2012 and this Court by order dtd. 18/1/2018, allowed the appeal and acquitted the petitioner.