R.SIVA SUBRAMANIAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners are facing prosecution in C.C. No. 24 of 2012, before the learned II Additional Sessions Judge-cum-Special Judge for C.B.I. Cases, Madurai, for the offences under Sections 120-B r/w 420 I.P.C., and Sections 13(2) r/w 13(1)(c) and (d) of Prevention of Corruption Act, 1988, along with 11 other persons. Seeking to quash the prosecution in C.C. No. 24 of 2012 as against the petitioners herein, they have filed the present criminal original petition.

(2.) The case of the prosecution as set out in the charge sheet is as follows:

(3.) From a reading of the charge sheet, it is seen that Siva Subramaniam/A7, who was the Proprietor of M/s. Marie Gold Agro Exports, in collusion with his wife Alwar Siva Subramaniam/A8, had obtained huge loans via G. Balasubramanian (A1), Chief Manager, Indian Overseas Bank, Regional Office, Erode.