SANTHOSAM Vs. STELLA SANTHOSAM

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records in Cr.No.85 of 2019, on the file of the respondent police and to quash the same, as against the petitioners.

(2.) Heard Mr.R.Vivekananthan, learned counsel appearing for the petitioners, Mr.S.Karthikeyan, learned Additional Public Prosecutor appearing for the 1st respondent police and Mrs.K.Jayasudha, learned counsel appearing for the 2nd respondent Finance Company and perused the materials available on record.

(3.) The case of the prosecution is that the petitioners, who are arrayed as 1st and 2nd accused, in Cr.No.85 of 2019, are the Proprietors of M/s. Nissi Ladies Hostel, running at Old No.78/104, New No.104, Lattice Bridge Road, Adyar, Chennai. In the Month of February 2017, the petitioners/1st and 2nd accused approached the 2nd respondent Finance Company and submitted a Housing Loan Application in respect to purchase of a property situated at Old No.78/104, New No.104, Lattice Bridge Road, Adyar, comprised in S.No.1078/93, Town Survey No.7/1, Block No.18, Pallipatti Village, Mylapore-Triplicane Taluk. The said loan application has been submitted for a loan amount of Rs.9,30,00,000/-.