SELVI J. JAYALALITHA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed, challenging the order dated 17.07.2000 made in Cr.MP.No.419/1998 in Special CC.No.7/1997, by the learned Special Judge I/XI Additional Judge, Chennai-1, attaching certain properties of the Appellants in pursuance of GO.Ms.No.574 Public (SC) Department dated 03.04.1998.

(2.) The properties, set out in Annexure-I, Items 1 to 34, which includes gold and silver wares, vehicles, balance in various Bank Accounts and fixed deposits and Items 1 to 43 in Annexure II, which includes Factory Machines, Vehicles, Bank Balance and Fixed Deposits, were subjected to attachment. In the said GO.MS.No.574 dated 3.4.1998, the Director of Vigilance and Anti Corruption has furnished a list of properties allegedly acquired by the 1st Appellant/A1 and held jointly by her with her associate Tmt.Sasikala Natarajan, in Annexure I. These are stated to be cumulatively worth about Rs.8,65,30,373.74/-. A list of properties, allegedly acquired by the 1st Appellant in her name and in the names of her alleged benamies viz. (1) Tmt.Sasikala Natarajan, (2) V.N.Sudhakaran, (3) Tmt.Elavarasi and (4) Selvan J.Vivek and held by them on her behalf stated to be worth of Rs.3,31,65,757/- is furnished in Annexure-II.

(3.) The fourth Appellant Master J.Vivek though was a minor at the time of passing of the order of attachment has become major and a memo is filed to that effect and is recorded.