- (1.) The averments made in paragraph 10 of the counter affidavit filed by the Central Bureau of Investigation, to the instant application, indicate the names of the accused in RC 22(A)/2011-DLI. The same is extracted hereinunder : "10. That on 29.08.2014, a chargesheet in CBI V. Dayanidhi Maran, case no. RC 22(A)/2011-DLI, against the following eight accused persons u/s 120B IPC and section 7, 12 and 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988 was filed: (i) Mr. Dayanidhi Maran, the then Minister of Communications and Information Technology, Govt. of India, (ii) Mr. Kalanithi Maran, Director of M/s. Sun Direct TV Pvt. Ltd., Chennai, (iii) Mr. Augustus Ralph Marshall, Director of M/s. Astro All Asia Networks Plc., UK and M/s. Maxis Communications Bhd., Malaysia, (iv) Mr. Ananda Krishna Tatparanandam, Malaysia, (v) M/s. Sun Direct TV Pvt. Ltd., Chennai, India, (vi) M/s. Astro All Asia Networks Limited, UK and also at Malaysia, (vii) M/s. Maxis Communications Berhad, Malaysia, (viii) M/s. South Asia Entertainment Holdings Ltd., Mauritius."
(2.) The charge-sheet dated 29th August, 2014, pertains to 2G Spectrum licences, originally awarded to M/s. Aircel Ltd., in November, 2006. By the time the licences were awarded, majority shares of M/s. Aircel Ltd., had been transferred to a subsidiary company of M/s. Maxis Communications, Berhad, Malaysia (Accused No.vii). Mr. Ananda Krishna Tatparanandam (Accused No.iv in the aforesaid charge-sheet), is stated to be the controlling owner of M/s. Maxis Group of Companies. The other outstation accused, in the charge-sheet are accused No.iii (Mr. Augustus Ralph Marshall), and accused No.vii (M/s. South Asia Entertainment Holdings Ltd.).
(3.) The predicament expressed in I.A.No.82/2016, and the eventual prayer made therein, emerges on account of non-service of summons on Mr. Ananda Krishna Tatparanandam (Accused No.iv) and M/s. Maxis Communications, Berhad, Malaysia (Accused No.vii), and the other accused referred to above (Accused No.iii and vi).;