Madras High Court
N.Vijayashanmugam vs Inspector Of Police on 10 August, 2022
Crl.OP.No.18310 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.08.2022
CORAM
THE HONOURABLE MR.JUSTICE RMT. TEEKAA RAMAN
Crl.O.P.No.18310 of 2022
N.Vijayashanmugam,
S/o.U.S.Navaneetham,
District Manager/Deputy Collector,
TASMAC Ltd.,
Vilupuram District. ... Petitioner/Petitioner
Vs.
Inspector of Police
Vigilance and Anti-Corruption,
Villupuram. ... Respondent/Complainant
1.J.Iyappan,
Supervisor,
TASMAC Shop No.11472,
Janakipuram, Villpuram.
2.Parthasarathy,
Supervisor,
TASMAC Shop No.11406,
Janakipuram, Villpuram.
3.N.Murugan,
Salesman,
TASMAC Shop No.11472,
Janakipuram, Villpuram.
1/8
https://www.mhc.tn.gov.in/judis
Crl.OP.No.18310 of 2022
4.Narayanan, Salesman,
TASMAC Shop No.11406,
Janakipuram, Villpuram. ... Accused
PRAYER: The Criminal Original Petition is filed under Section 482 of
the Code of Criminal Procedure to modify the condition No.3 in the
order dated 02.06.2022 made in Crl.M.P.No.65 of 2022 on the file of
Special Court, Prevention of Corruption, Villupuram.
For Petitioner : Mr.K.Sathish Kumar
For Respondent : Mr.S.Udaya Kumar (for R1)
Government Advocate (Crl. Side)
ORDER
This Criminal Original Petition has been filed to modify condition No.3 in the order dated 02.06.2022 made in Crl.M.P.No.65 of 2022 on the file of the Special Court for Prevention of Corruption, Villupuram.
2.The Petitioner herein is the third party/District Manager/Deputy Collector, TASMAC Ltd., Vilupuram District, who filed this Petition seeking for modification of the 3rd condition granted in Crl.MP.No.65 of 2022 by the learned Principal Sub Judge, Special Court for Prevention of Corruption, Villupuram, wherein the learned Principal Sub Judge has ordered for the sale of bottles and directed the Petitioner to deposit the 2/8 https://www.mhc.tn.gov.in/judis Crl.OP.No.18310 of 2022 amount accrued on selling the bottles, before the Court below. Not satisfied with the said condition imposed, the Petitioner approached this Court with the present Petition.
3(a).After hearing both the parties, it is seen that following items were seized from Shop Nos.11472 & 11406 in Crime No.15/2021/AC/VPM, dated 30.10.2021:
3(b).Shop No.11406 S.No. Brand Name Quantity MRP Value 1 Royal Accord Beer Bottle 190 130 24700 2 Stern Beer Bottle 36 140 5040 3 KF Blue Beer Bottle 348 150 52200 4 KF Select Beer Bottle 24 130 3120 5 SNJ 1000 Beer bottle 104 140 14560 6 Zingoro beer Bottle 72 140 10080 7 KF (Mini) Beer Bottle 350 80 28000 8 British Empire (Strong) Beer Bottle 240 150 36000 9 Amstel Beer Bottle 120 160 19200 10 Black Pearl Beer Bottle 120 130 15600 11 Juno Pink Vodka 750 ml 12 960 11520 12 King Liuis Brandy 750 ml 44 840 36960 13 Aspira Lemon Gin 750 ml 12 840 10080 14 Bols Brandy 750 ml 12 920 11040 15 Niagra RUM 750 ml 35 800 28000 3/8 https://www.mhc.tn.gov.in/judis Crl.OP.No.18310 of 2022 S.No. Brand Name Quantity MRP Value 16 Enrica RUM 750 ml 18 680 12240 17 Old indie RUM 750 ml 12 720 8640 18 Desmorques 750 ml 8 840 6720 19 Lamatin Brandy 1000 ml 33 960 31680 20 1848 XO brandy 1000ml 16 1120 17920 21 Morpheus XO blue 375 ml 24 620 14880 22 Louis Venant 375 ml 24 460 11040 23 Royal Accord bule 375 ml 46 420 19320 24 Royal Accord bule 180 ml 22 210 4610 25 Black Gold Brandy 180 ml 96 210 20160 Total 2018 453310 3(c).Shop No.11472 S.No. Brand Name Quantity MRP Value 1 Zingoro Beer Bottle 204 140 28560 2 SNJ 10000 Beer Bottle 300 140 42000 3 Amstel Beer Bottle 48 160 7680 4 KF Select Beer Bottle 120 130 15600 5 British Empire (Leger) Beer Bottle 192 130 24960 6 KF Blue Beer Bottle 288 150 43200 7 High Voltage Beer Bottle 24 130 3120 8 British Empire (Strong) Beer Bottle 132 150 19800 9 KF (Min) Beer Bottle 96 80 7680 10 Stern (Mini) Beer Bottle 24 80 1920 Total 1428 194520 4/8 https://www.mhc.tn.gov.in/judis Crl.OP.No.18310 of 2022 Out of the above items, following items have expired during the pendency of the case:
3(d).Shop No.11406 S.No Brand Name Quantity MRP Value 1 Royal Accord Beer Bottle 190 130 24700 2 Stern Beer Bottle 36 140 5040 3 KF Blue Beer Bottle 348 150 52200 4 KF Select Beer Bottle 24 130 3120 5 SNJ 1000 Beer Bottle 104 140 14560 6 Zingoro Beer Bottle 72 140 10080 7 KF (Mini) Beer Bottle 350 80 28000 8 British Empire (Strong) Beer Bottle 240 150 36000 9 Amstel Beer Bottle 120 160 19200 10 Black Pearl Beer Bottle 120 130 15600 Total 1604 208500 3(e).Shop No.11472 S.No. Brand Name Quantity MRP Value 1 Zingoro Beer bottle 204 140 28560 2 SNJ 10000 Beer Bottle 300 140 42000 3 Amstel Beer Bottle 48 160 7680 4 KF Select Beer Bottle 120 130 15600 5 British Empire (Leger) Beer Bottle 192 130 24960 6 KF Blue Beer Bottle 288 150 43200 5/8 https://www.mhc.tn.gov.in/judis Crl.OP.No.18310 of 2022 S.No. Brand Name Quantity MRP Value 7 High Voltage Beer Bottle 24 130 3120 8 British Empire (Strong) Beer Bottle 132 180 19800 9 KF (Min) Beer Bottle 96 80 7680 10 Stern (Mini) Beer Bottle 24 80 1920 Total 1428 194520 Grand total 3032 403020 3(f).The above said time barred items cannot be sold to the public.
Accordingly, the following saleable items (i.e., 414 items) shall be sold and the amount (i.e., Rs.2,44,810/-) shall be deposited to the credit of the case before the Court below, concerned:
3(g).Current saleable items S.No. Brand Name Quantity MRP Value 1 Juno Pink Vodka 750 ml 12 960 11520 2 King Liuis Brandy 750 ml 44 840 36960 3 Aspira Lemon Gin 750 ml 12 840 10080 4 Bols Brandy 750 ml 12 920 11040 5 Niagra RUM 750 ml 35 800 28000 6 Enrica RUM 750 ml 18 680 12240 7 Old indie RUM 750 ml 12 720 8640 8 Desmorques 750 ml 8 840 6720 9 Lamatin Brandy 1000 ml 33 960 31680 10 1848 XO Brandy 1000 ml 16 1120 17920 6/8 https://www.mhc.tn.gov.in/judis Crl.OP.No.18310 of 2022 S.No. Brand Name Quantity MRP Value 11 Morpheus XO blue 375 ml 24 620 14880 12 Louis vernant 375 ml 24 460 11040 13 Rayal Accord bule 375 ml 46 420 19320 14 Rayal Accord bule 180 ml 22 210 4610 15 Black Gold Brandy 180 ml 96 210 20160 Total 414 244810
4.With respect to the time barred items mentioned in Paragraph Nos.3(d) & 3(e), the learned Principal Sub Judge, Special Court for Prevention of Corruption, Villupuram, shall take steps to destroy the same, in accordance with the Criminal Rules of Practice. Further time of three months is granted for depositing the money into the Court, after sale of the products, mentioned in Paragraph No.3(g).
5.In fine, modification is ordered to the above limited extent and accordingly, this Criminal Petition is partly allowed.
10.08.2022 sai 7/8 https://www.mhc.tn.gov.in/judis Crl.OP.No.18310 of 2022 RMT. TEEKAA RAMAN, J., sai To
1.The learned Principal Sub Judge, Special Court for Prevention of Corruption, Villupuram.
2.The Public Prosecutor, High Court, Chennai.Crl.O.P.No.18310 of 2022
Dated : 10.08.2022 8/8 https://www.mhc.tn.gov.in/judis