DAYANDHI Vs. STATE

JUDGEMENT

(1.) Criminal Revision Case No.830 of 2023 is filed by the first accused (Dayandhi) under Sec. 397 r/w 401 of Cr.P.C and Criminal Revision Case No.868 of 2023 is filed by the second accused (S.Srinivasan) under Sec. 397 r/w 401 of Cr.P.C against the common order dtd. 28/3/2023 passed in Criminal M.P.No.3834 of 2022 in C.C.No.2 of 2022 on the file of the Principal Special Judge for CBI Cases/VIII Additional City Civil Court, Chennai. Being aggrieved by the dismissal of their petition to discharge, the revision petitions are directed against the order of the trial Court on 28/3/2023.

(2.) Factual background:-

(3.) Out of Rs.11.48 Crores, the trail for Rs.5,61,11,200.00 let to Currency Chest of Canara Bank at Vellore. A suo moto complaint was registered by CBI soonafter news of seizure of new currency at the residence of Damodharan came out in public. The investigation disclosed that S.Srinivasan (A2) had exchanged his old currency to the new currency with an aid and help of A1(Dayandhi), Senior Manager, Regional Office. A3(Singaram)in-charge of Currency Chest and A4(R.Vinodha Krishnan), Cash Officer of Currency Chest, Canara Bank, Vellore. All the four accused had connived with each other entered into conspiracy to exchange the old currency to new currency illegally contrary to the RBI guidelines and Canara Bank Regulation.