THIAGRAJ CHETTIAR Vs. STATE

JUDGEMENT

(1.) The petitioner Thiagraj Chettiar is seeking anticipatory bail in these two applications, in respect of crime No. 2 of 1997 and Cr. No. 11 of 1997, on the file of the respondent - Deputy Superintendent of Police, Crime Branch C.I.D., Chennai, registered for the offences under Sections 409, 477-A, 120-B, 465, 471 and 420 I.P.C.

(2.) The former case was registered on 3.3.1997 and the latter case was registered on 18.6.1997 against the petitioner.

(3.) Mr. S. Balasubramanian, learned counsel for the petitioner in these two applications would contend that the petitioner is the Managing Director of ELNET Ltd. Chennai, a joint venture of ELCOT, which is an organization of Tamil Nadu Government undertaking, and that he apprehends arrest in respect of the accusation of criminal breach of trust, falsification of documents forgery and cheating, for having allegedly caused wrongful loss to the tune of Rs. 7 crores, and that actually he has not committed any offence, much less the offences charged against him, and that the petitioner is having a running account with ELNET company, and a credit balance for the year 1994-95, as per the credit balance of balance sheet, and that all the withdrawals are only in his account and certain amounts had been transferred to ELNET Technologies Ltd., and that so far the accounts for the year 1995-96 had not been completed and finalized, and so the charges leveled against the petitioner are not true.