G THIYAGARAJAN Vs. STATE

JUDGEMENT

(1.) HEARD.

(2.) MR. G. Thiyagarajan, the proprietor of Sri Thiyagaraja Enterprises, the petitioner herein, is seeking anticipatory bail, apprehending arrest at the hands of the respondent Police in respect of the case registered against him for the offences under Sections 120B, 409, 420 and 477 (A) of the Indian Penal Code.

(3.) THE following factors are brought to light in the course of investigation. Al Mr. Ekambaram, was the Managing Director from February, 1993 to May, 1993 and A2 Manimozhi was the Managing Director from May, 1993 to July, 1994. Government had entrusted the project work of Modernisation of Periyar-Vaigai Irrigation System Base II to P.W.D. Irrigation Branch. One of the works in the scheme was the Periyar Vaigai Link Canal at an estimated cost of Rs.40 crores.