A K SAXENA Vs. A SELVARATHINAM

JUDGEMENT

(1.) THE petitioner, who is the 4th accused in C.C.No.2773 of 1993 pending on the file of learned XVIII Metropolitan Magistrate, Saidapet, Chennai faces prosecution for offences under Sections 406 and 420 r/w 120(b) IPC.

(2.) THIS Court, while disposing of Crl.O.P.No.4334 of 2004 under order dated 11.12.2006 has spelt out the facts of the case as follows:

(3.) THOUGH, the learned counsel would read the communications dated 11.07.1992 as proof of entrustment, it is seen that contrary to allegation of breach of trust levelled against the employees of such corporation, the communication informs that such corporation would intimate the employer i.e., the 1st accused about the allotment of code number by 15th September 1992. In the event of its failure in its efforts, it would entertain applications for loan which would be processed and cleared as per CPF rules applicable to the concerned applicant.