STATE REP Vs. K KALIMUTHU

JUDGEMENT

(1.) This revision has been filed against the order of the Principal Special Judge for CBI Cases, Chennai made in Crl.M.P.No:346 of 2001 in C.C.No.22 of 1997, dated 18.7.2001.

(2.) The brief facts of the case are as follows:- The petitioner-police filed a report under Section 173 Cr.P.C., against the respondent/accused No.24 and 31 others Under Sections 120 B IPC r/w Sections 420, 419, 467, 471, 477-A, 161 and 165-A IPC and Section 5(2)r/w 5(1)(a) & (d) of the Prevention of Corruption Act, 1947 on the allegation that the accused entered into a criminal conspiracy between march, 1983 and June 1984 at Madras, Gwalior and other places to commit offences of cheating, cheating by personation, forgery of valuable securities using the forged documents as genuine knowing them to be forged, falsification of accounts and criminal misconduct and in pursuance of the said criminal conspiracy K.Kalimuthu/A-24 informed the officers of eight different Nationalised Banks of the availability of huge surplus funds with the Tamil Nadu State Agricultural Marketing Board that was functioning under his control and that the same can be converted into short term deposits in their Banks if they were prepared to sanction loans to Robin Mayne/A-1 and his friends for purchase of second hand lorries, while the banks so contacted agreed, Robin Mayne/A-1 himself collected cheques from the Tamil Nadu State Agricultural Marketing Board and deposited the same with ten different branches of eight Nationalized Banks and in turn he and his friends availed loans to the tune of about Rs.56 lakhs for alleged purchase of second hand lorries and to substantiate their claims of having purchased lorries, produced false and forged R.C.Books, No Objection Certificates, Valuation Certificates and Sellers' receipts after changing the number plates of the vehicles and thus A-24 abetted the offences of impersonation by the other accused, and R.Manickam/A-25, P.A., to K.Kalimuthu/A-24 telephoned to the manager, Syndicate Bank Extension Court, Fort St.George, Chennai that A-24 was keen on meeting him and after the Manager met A-24 in his office, Robin Mayne/A-1 and P.R.T.Sooriya Kumar/A-2 were introduced as Robin Mayne and " Arumugam" suppressing the fact that Arumugam was P.R.T.Sooriya Kumar inside the Room of A.25, R.Manickam. Thus A.1 to A.25 cheated eight Nationalised banks to the tune of Rs.56 lakhs and obtained corresponding wrongful gain for themselves.

(3.) After the Police Report was filed five accused absconded and two accused died. Therefore the case was split against 25 accused persons who were attending the court. A-7, B.Bhujangan filed Crl.O.P.No.6223 of 1999 before this court and this court by order dated 5.12.20 0 directed the Principal Special Judge for CBI Cases, Chennai to dispose of the case not later than 30.9.2001.