L N RAJAGOPALAN Vs. STATE

JUDGEMENT

(1.) The petitioner L.N. Rajagopalan, ranked as A14 in C.C. No. 14 of 2008 filed a petition before the Trial Court seeking discharge from the criminal proceedings. As the Trial Court dismissed his plea for discharge, the petitioner aggrieved by the said order, preferred the present criminal revision case before this Court.

(2.) The petitioner stood charged along with 32 others by the investigating agency with the offences punishable under Section 120-B read with 420,419,467,478 and 147 of the Indian Penal Code and Section 13(2) read with Section 13(l)(d) of the Prevention of Corruption Act, 1988.

(3.) The allegation as against the first accused who was the Branch Manager of Andhra Bank, Sowcarpet Branch, Chennai is that he sanctioned SOD limits to ten Companies on the basis of forged auditor's certificate and collateral security documents. It is complained that the said "Bank Manager did not conduct pre-sanction inspection to ascertain the existence of the partnership firms and the ownership of the properties. It is alleged that the said first accused acted in contravention of the guidelines of the bank. That all the accused conspired together to commit the aforesaid offences is the case of the prosecution.