RAGHUNATH Vs. RAMACHANDRAN

JUDGEMENT

(1.) Facts are stranger than fiction.

(2.) The petitioner as complainant preferred Ext.P17 complaint before the Superintendent of Police, Central Bureau of Investigation, Kochi Unit, precisely complaining as follows: -

(3.) The complainant was running from pillar to post to clear the liability by somehow managing to sell his properties mortgaged with the Bank and to raise funds. In Jan., 2011, according to the petitioner, he could reach a sale agreement with the 3rd respondent herein named Brahmachari Prakash for and on behalf of Matha Amrithanandamayi Math (hereinafter referred to as 'the Math'). The endorsement incorporated in Ext.P1 agreement shows that the 3rd respondent was also made aware of the transactions between the Bank and the petitioner.