K.P.RAMANATHAN Vs. STATE

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the order dated 18.10.2019 passed in Crl.M.P.No.8147 of 2015 by the learned XIII Additional Special Judge for CBI Cases.

(2.) The petitioner along with the other accused is alleged to have entered into conspiracy and cheated the Chennai Port Trust, Government of India in the matter of award of Work Order to M/s.Chettinad Logistics Private Limited for installation of semi- mechanized coal handling/ closed conveyor system at Chennai Port and its operation and maintenance, including a bubble structure and caused loss to the tune of Rs.51.44 Crores. Thereafter, CBI took up the investigation and filed charge sheet for the offence under Sections 120-B read with 420 IPC and Section 13 (2) read with 13(1)(d) of Prevention of Corruption Act, 1988 and the same was taken on file by the learned XIII Additional Special Judge in C.C.No.25 of 2015.

(3.) According to the petitioner, the charge sheet filed by the prosecution did not reveal any prima facie case against him and hence, the petitioner filed petition in Crl.M.P.No.8147 of 2015 under Section 239 of Cr.P.C., seeking to discharge him from the charges. The said petition was dismissed. Hence, the petitioner has filed this criminal revision.