K K BASKARAN Vs. STATE
LAWS(SC)-2011-3-40
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on March 04,2011

K.K.BASKARAN Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.) Delay condoned. Leave granted.
(2.) Heard learned counsel for the appellant.
(3.) Financial swindling and duping of gullible investors/depositors is not unique to India. It has been referred to in Charles Dicken's novel 'Little Dorrit', in which Mr. Merdle sets up a Ponzi scheme resulting in loss of the savings of thousands of depositors including the Dorrits and Arthur Clennam. In recent times there have been many such scandals e.g. the get- rich-quick scheme of the scamster Bernard Madoff in which the estimated losses of investors were estimated to be 21 billion dollars.;


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