S.K. KARTHIKEYAN Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) Under assail is the Judgment, dtd. 12/10/2023 passed in Crl.M.P. No.3465 of 2023 in C.C. No.60 of 2016.

(2.) The Petitioners instituted a Petition for discharge under Sec. 239 of Criminal Procedure Code, which was rejected by the Special Court for CBI Cases. The Petitioners are Accused Nos.8 & 14 respectively. Brief Facts:

(3.) Tripartite Agreement between A1-Srinivasan and the Petitioners herein were signed on 13/2/2008, whereby, inter alia possession of a Company was handed over to A1-Srinivasan and the 1st Petitioner and other Shareholders sold their respective shareholding to A1. Pursuant to the Memorandum of Understanding, dtd. 13/2/2008 entered into between A6/Company represented by A1 and Annur Jayabalaji Textiles, Machineries were purchased by A6 out of proceeds of crime and such machineries were delivered and installed in the Factory of the 2nd Petitioner-ARI Fabrics Limited/A14 in between 13/2/2008 & 9/5/2008. On 10/12/2008, the 1st Petitioner here in Mr. S.K. Karthikeyan was appointed as Director of English Cotton Company Private Limited, which is handed over by the A1- Srinivasan. On 23/7/2009, FIR No.27 of 2009 was registered based on the Complaint, 1st Petitioner herein against A1-Srininvasan. The FIR was registered by Coimbatore District Crime Branch for the offences under Ss. 120-B, 468, 471 & 409, IPC.