V THIRUNAVUKKARASU Vs. SHOBANA

JUDGEMENT

(1.) SEEKING to punish the respondent, who is the competent authority under The Tamil Nadu Protection of Interest of Depositors (In Financial Establishments) Act, 1997 and the District Collector of Chennai on the allegation that she has disobeyed the order of the Court dated 13.04.2010 in Crl.M.P.No.1976 of 2009 in C.C.No.11 of 2000 passed by the learned Special Judge under the " The Tamil Nadu Protection of Interest of Depositors (In Financial Establishments) Act, 1997 [herein after referred to as "the Act"] ", the petitioner has come up with this contempt petition.

(2.) THE petitioner was doing the business under the name and style of Thirumuruga Finance at No.73, Ranganathan Street, T.Nagar, Chennai from 15.04.1995 onwards. During the course of business, the petitioner collected deposits from the public on the assurance to repay the same with interest, but he failed to do so. On a complaint made by a depositor, a criminal case was registered in Cr.No.158 of 1998 by the Inspector of Police, EOW-II, Chennai which culminated in the final report in C.C.No.11 of 2000 on the file of the Special Judge under the Act.

(3.) ACCORDING to the petitioner, the above order of the respondent declining to compound the offence in respect of 22 depositors amounts to contempt. That is how, the petitioner is, now, before this court with this contempt petition.