THIAGARAJ S CHETTIAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner Thiagaraj S. Chettiar is making a third attempt before this Court by seeking the relief of anticipatory bail. apprehending arrest in respect of Crime Nos. 2/1997 and 11/1997 registered for the offences punishable under Sections 120 (b), 409, 420, 467, 471, 477-A read with 109 of the Indian Penal Code, by the Crime Branch cm. Chennai. the respondent herein.

(2.) The petitionerTs first attempt in Crl. O.P. No. 6453 of 1997 had failed on 10-6-1997. He made the second attempt in Crl. O.P. Nos. 8415 and 9166 of 1997 and the same had also failed on 24-7-1997. Without getting disheartened the petitioner is making the third attempt through these applications, in respect of the cases referred to above.

(3.) On 3-3-1997 the Chairman cum-Managing Director of the Electronic Corporation of Tamil Nadu (shortly known as ELCOT) gave complaint to the respondent, alleging that the petitioner had misappropriated the funds of ELCOT and ELNET, which is a Joint venture of ELCOT, to the tune of Rs. 9.00 crores, in this capacity as the Managing Director during the period 1994-96, by raising loans from various companies and mis-utilised the same to discharge his personal loans and for his personal use. This case was registered in Crime No. 2 of 1997 for the offences referred above.