P.Velmurugan, J. - (1.) This Criminal Appeal has been filed to set aside the order of conviction dated 15.03.2004 made in C.C.No.5 of 2000 on the file of the IV Additional Sessions Court, Chennai and acquit the accused.
(2.) The case of the prosecution is that PW2, defacto complainant gave a complaint before the Superintendent of Police, Vigilance and Anti-Corruption by stating that his father was running a Hotel at Villivakkam, under the name and style of Udipi Krishna Nivas and after completing his M.A. (Economics) from the Loyola College, he was assisting his father in Hotel business. The licence to run the Hotel was to be renewed and one of the condition is that No Objection Certificate from the Fire Service Department had to be obtained with regard to the Gas Lines in the Hotel.
(3.) The defacto complainant (PW2) on 28.04.1999, went to the Fire service station at Villivakkam and obtained a form for issuing Fire Licence from the appellant/accused herein. On the same day at 2.30 p.m. the defacto complainant had filled up the form and sought for issuance of No Objection Certificate. On 02.05.1999, one person from Vilivakkam Fire service station, came to the Hotel and directed the defacto complainant (PW2) to meet the appellant/accused. As he had other works he did not go to the office of the appellant/accused.;