S.GANESAN Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed by the petitioner to call for the entire records in connection with the C.M.P.No.904/2018 in Special Case No.20/2011 on the file of the Special Judge / Chief Judicial Magistrate, Tiruvallur, and to set aside the order passed by the Special Judge / Chief Judicial Magistrate, Tiruvallur in C.M.P.No.904/2018 in Special case No.20/2011 dtd. 3/12/2018.

(2.) The petitioner filed a petition in C.M.P.No.904/2018 in Special case No.20/2011 dtd. 3/12/2018 on the file of the Special Judge / Chief Judicial Magistrate, Tiruvallur to call and cross examine PW2 and PW3 under Sec. 311 of Cr.P.C.

(3.) The case of the prosecution is that the petitioner demanded and accepted a sum of Rs.2,000.00 as bribe from PW2, an agent of Thiru.Masiladass when approached the petitioner for patta and survey of the land at Survey No.1722/2, Patta No.20, at Methur Village, North Chennai Ponneri Circle.