L.THIRUVENGADA MURTHY Vs. CBI, SPECIAL CRIMES BRANCH

JUDGEMENT

(1.) These Criminal Original Petition have been filed, under Section 482 of Cr.PC, to quash the proceedings in CC.Nos.4 and 5 of 2011, dated 13.01.2011, filed against the Petitioner, arraying him as A3 and A4, respectively, for the offences under Sections 120B, 420, 467, 468, 471 and 476 of IPC read with Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, on the file of the Principal Special Court for CBI Cases, Chennai, respectively.

(2.) The Petitioner in Crl.OP.No.5107 of 2019, who is arrayed as A3 in CC.No.4 of 2019 and the Petitioner in Crl.OP.No.5084 of 2019, who is arrayed as A4 in CC.No.5 of 2019, are one and the same person.

(3.) The facts of the case, in a nutshell, are that based on the written complaint, dated 27.11.2009, received from the Assistant General Manager, by name, B.Rathana Kumar, Dena Bank, Regional Office, No.32, Venaktesan Street, T.Nagar, Chennai-17, the Petitioner and other accused persons were charge sheeted in CC.Nos.4 and 5 of 2011, dated 13.01.2011, for the offences under Sections 120B of IPC read with 420, 467, 468, 471 and 476 of IPC read with Section 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988.