R N JEYAPRAKASH Vs. STATE

JUDGEMENT

(1.) Mr. R. N. Jeyaprakash, the petitioner herein, challenging the impugned order, dismissing his application in Crl. M. P. No. 69 of 1997 in Spl. C. C. No. 1 of 1997 on the file of the learned XI Additional and Special Judge, Chennai, requesting for discharge, has resorted to filing of this revision before this Court.

(2.) The State represented by Additional Superintendent of Police, Crime Branch C.I.D. Headquarters, Chennai, filed the charge-sheet against the petitioner and five others on the allegations that they committed offences punishable under Section 120-B r/w Ss. 409, 420, I.P.C. and under Section 13(2) r/w 13(i)(d) of Prevention of Corruption Act and 409, 409 r/w 109, 420, 420 r/w 109 I.P.C. and 13(2) r/w 14(i)(d) of Prevention of Corruption Act, 1988. The petitioner is A2.

(3.) According to the prosecution, A1 to A6 agreed to do certain illegal acts in respect of placing of purchase orders for sarees and dhoties under the Chief Minister's free distribution scheme for Pongal 1992 with the three bogus firms by violating the purchase procedure, norms and Government instructions for the purpose of committing criminal breach of trust on the funds of Tamil Nadu Textile Corporation, Government of Tamil Nadu and in furtherance of the said criminal conspirary, the accused persons committed criminal breach of trust by causing wrongful loss to the tune of Rs. 3, 54,98,049/-.