The State Of Tamilnadu vs Tr.Lakshmanan
2025 Latest Caselaw 1363 Mad

Madras High Court

The State Of Tamilnadu vs Tr.Lakshmanan on 25 July, 2025

                                                                                         Crl.O.P.(MD)No.12528 of 2025



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 25.07.2025

                                                          CORAM:

                                  THE HONOURABLE DR.JUSTICE R.N.MANJULA

                                           Crl.O.P.(MD)No.12528 of 2025
                                                        in
                                          Crl.A.(MD) SR. No.22395 of 2025

                     The State of Tamilnadu,
                     Rep.by the Inspector of Police,
                     Vigilance and Anti Corruption,
                     Tenkasi District,
                     Cr.No.15/2005.
                                                                                                    ... Petitioner

                                                                Vs

                     Tr.Lakshmanan
                                                                                                 ... Respondent

                     PRAYER : Criminal Original Petition filed under Section 419(3) of
                     BNSS, to grant leave to file an appeal before this Court against the
                     acquittal judgment passed in the Special Court for Prevention of
                     Corruption Act Cases, Tirunelveli in Special Case No.23 of 2014, dated
                     29.10.2024.

                                    For Petitioner      : Mr.M.Meenakshi Sundaram
                                                          Additional Public Prosecutor




                     1/4


https://www.mhc.tn.gov.in/judis                ( Uploaded on: 29/07/2025 12:44:17 pm )
                                                                                              Crl.O.P.(MD)No.12528 of 2025




                                                               ORDER

Heard Mr.M.Meenakshi Sundaram, learned Additional Public

Prosecutor appearing for the petitioner.

2. The petitioner has filed this petition praying to grant leave to file

criminal appeal before this Court as against the acquittal judgment

passed by the learned Chief Judicial Magistrate, Special Court for

Prevention of Corruption Act Cases, Tirunelveli in Special Case No.23 of

2014, dated 29.10.2024.

3. The learned Additional Public Prosecutor submitted that the trial

Court acquitted the first accused based on the observation that the

sanction obtained to prosecute the first accused is invalid among other

grounds. He also submitted that the minor contradictions in the evidence

of the material witnesses have been given undue significance and if

appreciated properly, that might reverse the Judgment.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/07/2025 12:44:17 pm ) Crl.O.P.(MD)No.12528 of 2025

4.Taking into consideration of serious submissions made by the

learned Additional Public Prosecutor and considering the reasons stated

in the affidavit filed in support of this petition, leave is granted and the

Criminal Original Petition is ordered accordingly.

25.07.2025

Index : Yes/No Internet : Yes/No PNM

To

1.The Chief Judicial Magistrate, Special Court for Prevention of Corruption Act Cases, Tirunelveli

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

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/07/2025 12:44:17 pm ) Crl.O.P.(MD)No.12528 of 2025

DR.R.N.MANJULA, J.

PNM

Crl.O.P.(MD)No.12528 of 2025 in Crl.A.(MD) SR. No.22395 of 2025

25.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/07/2025 12:44:17 pm )