UMA MAHESWARI Vs. THE STATE

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 22/11/2023 passed in Criminal O.P. No. 24649 of 2023 by the Madras High Court, the appellants are before this Court. By the said order, their application filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "CrPC") has been dismissed.

(3.) Briefly stated, the facts of the case as per the prosecution are that one Vasanthi, sister of respondent No.2/complainant, availed a loan of Rupees Twenty Lakhs only (Rs.20,00,000.00) from appellant No.2/accused No.5. As security for the said loan, Vasanthi had executed a Power of Attorney in favour of the appellant No.2/accused No.5 in respect of the property bearing R.S. No. 153/1/1, Cad No. 356, Patta No. 1023 (Plot No. 12) to an extent of 1980 sq ft. situate at Villanur Revenue Village (No.32) ('suit property').