Complainant vs Sankara Pandian
2021 Latest Caselaw 25066 Mad

                                                                               Crl.O.P.(MD)No.17278 of 2021




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 20.12.2021

                                                          CORAM:

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                               Crl.O.P.(MD)No.17278 of 2021
                                                            in
                                              Crl.A.(MD) SR. No.28219 of 2021

                     State represented by
                     The Inspector of Police,
                     Vigilance and Anti Corruption,
                     Tirunelveli.
                     (Crime No.02 of 2008)                               ... Petitioner/Appellant
                                                                                    Complainant
                                                                 vs.
                     Sankara Pandian                                     ... Respondent/Respondent
                                                                                  Accused

                     PRAYER : Criminal Original Petition filed under Section 378(4) Cr.P.C,
                     to grant leave to appeal before this Court against the judgment of the
                     acquittal of the respondent/accused passed pleased to grant leave to file
                     an appeal before this Court against the acquittal judgment in Spl.C.No.44
                     of 2014 dated 10.11.2020 passed by the Special Court for Trial of Cases
                     under Prevention of Corruption Act, Tirunelveli.

                                  For Petitioner   : Mr.RMS.Sethuraman
                                                     Additional Public Prosecutor

                                  For Respondent : Mr.V.Janakiramulu



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                                                                                  Crl.O.P.(MD)No.17278 of 2021




                                                           ORDER

This criminal original petition has been filed by the State,

represented by the Inspector of Police, Vigilance and Anti Corruption,

Tirunelveli, seeking leave to file appeal challenging the Judgment of

acquittal passed in Spl.C.No.44 of 2014 dated 10.11.2020.

2. The learned counsel for the respondent would submit that he has

no objection to grant leave.

3. Considering the reasons stated in the affidavit filed in support of

this petition and in view of no objection having been made by the learned

counsel for the respondent, leave is granted and the petition is ordered

accordingly.

20.12.2021

Index : Yes/No Internet : Yes/No csm

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.17278 of 2021

To

1.The Inspector of Police, Vigilance and Anti Corruption, Tirunelveli.

2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis

Crl.O.P.(MD)No.17278 of 2021

K.MURALI SHANKAR, J.

csm

Crl.O.P.(MD)No.17278 of 2021 in Crl.A.(MD) SR. No.28219 of 2021

20.12.2021

https://www.mhc.tn.gov.in/judis