ULAGANANTHAN Vs. STATE

JUDGEMENT

(1.) THE petitioner/accused No. 3, charge sheeted in Cr. No. 1 of 2013, for offences, under Sections 420, 406 r/w. 120(B) IPC., and Section 5 of the Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act, 1997, has filed Crl. M.P. No. 1399 of 2013 in C.C. No. 1 of 2012, for discharge. Being aggrieved by the order, dated 11.10.2014, made in Crl. M.P. No. 1399 of 2013, rejecting the prayer sought for, the present criminal revision case has been filed.

(2.) FINAL Report filed under Section 173(2) Cr.P.C., by the Economic Offences Wing - II, Tiruchirappalli in Cr. No. 1 of 2012, for the abovesaid offences, reads as follows:

(3.) COUNTER affidavit filed by the Inspector of Police, Economic Offence Wing -II, Tiruchirappalli, is that on the basis of the complaint given by one Mr. P. Murugaiyan, a case in Cr. No. 1 of 2012, has been filed against the petitioner and three others, for the offences, mentioned above. After thorough investigation, a report has been filed to the Court. According to the Police, 8 depositors have been cheated to the tune of Rs. 15,26,500/ -. The petitioner, along with other accused, have canvassed and collected deposits from the depositors and they are also responsible for the management of the affairs of the Financial Establishment, which is registered before the Registrar of Firms, with registration at Nagapattinam Serial No. 11/2002, by Mr. Udayakumar @ Kumar (Accused No. 2) and Singaravel (Accused No. 4.).