V JAYALAKSHMI Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) On the complaint lodged by N.Kanthasamy, the respondent Police registered a case in Crime No.4 of 2006 on 02.08.2006, under Section 420 of the Indian Penal Code and Section 5 of TNPID Act, against a Financial Establishment called the Fund of Thanjavur Limited and its Directors, namely, Charles Solomon, Johnson Ponsingh, Tmt.Selvi Kokila, Charles Asirwatham, Peter and Tmt.V.Jeyalakshmi.

(2.) After registration of the FIR, Tmt.Selvi Kokila filed Crl.O.P.(MD)No.586 of 2008 under Section 482 of Code of Criminal Procedure for quashing the FIR and this Court admitted the case and granted stay in M.P.(MD)No.1 of 200 of the investigation in Crime No.4 of 2006.

(3.) However, the Police proceeded with the investigation, recorded the statements of victim and after completing the investigation, have filed a final report in C.C.No.40 of 2013, before the Special Court for TNPID Act cases, Madurai, against the Fund of Thanjavur Limited (A1), Charles Solomon (A2), Johnson Ponsingh (A3), Peter (A4) Died, Charles Asirwatham (A5) and Tmt.V.Jeyalakshmi (A6), for the offences under Sections 120(B), 406, 420 IPC and Section 5 of TNPID Act. The Special Judge took cognizance of the offence and issued process to the accused for their appearance. The accused appeared before the Special Court and Jeyalakshmi (A5) has filed the present quash application for quashing the prosecution in C.C.No.40 of 201