J JAYALALITHA Vs. STATE

JUDGEMENT

(1.) THE petitioner has stated that C. B. I. has registered a case against her pursuant to the orders of the Central Government for an offence under Section 13 (2) read with 13 (1) (d) of the Prevention of Corruption act, 1988 on the allegation that she received US S 3 lakhs under the Immunity scheme of the Finance Ministry under Act 41 of 1991. It is further alleged that the criminal proceedings initiated against her are actuated by malice, intended to harm her reputation due to political vendetta.

(2.) THE respondent herein has categorically denied the registration of any case on the matter relating to the allegation referred to in para 2 of the petition and it is also stated that the respondent herein is not even enquiring on the matter relating to receipt of US S 3 lakhs by the petitioner under the Immunity Scheme of the Finance Ministry under Act 41 of 1991, so also denied the averments touching the malafides, political vindictiveness, etc. During the course of the argument, learned counsel for the respondent stated that the apprehension of arrest has no basis and the allegations are highly irrelevant.