KARTHIK DASARI Vs. STATE

JUDGEMENT

(1.) In view of commonality of the issue involved, the instant three criminal original petitions are considered and decided by this common order.

(2.) One Senthil Balaji was the Transport Minister in the AIADMK Government headed by late Selvi J. Jayalalithaa sometime during 2011- 2015 and there were lot of complaints against him, in that, it was alleged that he had received huge amounts as bribe from various persons for appointing them as Conductors and Drivers in the Transport Corporations. In connection with these allegations, three FIRs were registered against him which culminated in charge sheets being filed against him and those charge sheets are now pending on the file of the Assistant Sessions Court (Special Court for trial of criminal cases relating to MPs and MLAs), Chennai, the details of which are as under:

(3.) Since the charge sheets disclosed the commission of a scheduled offence under the Prevention of Money-Laundering Act, viz. Sec. 420 IPC, the Enforcement Directorate registered a case in ECIR No.21 of 2022 against Senthil Balaji and others on 29/7/2021 and took up the investigation of the case.