A.R. RAJASEKARAN Vs. C.B.I.

JUDGEMENT

(1.) PETITIONER Mr. A.R. Rajasekaran, has filed these two applications Crl.O.P. Nos. 14827 and 14828 of 1997, seeking to enlarge him on bail in the event of his arrest in Crime No. R.C. 3(E)/97/CBI/BS & FC/BLR of 1997 and Crime No. RC2(E) 97/CBI/BS and FC/BLR of 97 registered for the offences under Ss.l20 -B read with Section 420 I.P.C. and Section 12(2) r/w Section 13(1)(d) of the Prevention of Corruption Act 1988 and Sections 420, 467, 468 and 471 of the Indian Penal Code, by the Respondent.

(2.) THESE two cases have been registered against him on the allegations that the Petitioners along with the bank officials, cheated the Indian Overseas Bank, Salem Main Branch to the tune of Rs.35 lakhs and the Bank of India, Purasawalkam Branch, Madras, to the tune of Rs.1.25 Crores.

(3.) IN pursuance of the complaint, the house of the Petitioner was searched and some blank purchase order purporting to have been signed by the party in Japan, numbering about 16, in the form of pad was seized -