DINESH DALMIA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petition is filed challenging the order passed by the learned Additional chief Metropolitan Magistrate, egmore, Chennai in Crl. M. P. No. 389 of 2006 in RC 4 (E)/2003-BSandfc, CBI, New delhi in C. C. No. 19189 of 2005.

(2.) THE petitioner has been accused of misappropriation of a sum of Rs. 594. 88 crores by selling 1,30,00,000/- unallotted unlisted shares of DSQ Software Limited.

(3.) THE petitioner was arrested and produced before the learned Additional Chief metropolitan Magistrate, Egmore, Chennai, on 14/2/2006. The learned Additional Chief metropolitan Magistrate, Egmore, Chennai, was pleased to grant police custody from 14/2/2006 to 24/2/2006. The said police custody was extended till 27/2/2006 on the basis of the affidavit filed by the Investigating officer. The accused was thereafter surrendered to judicial custody on 27-2-2006.