V. LAKSHMI Vs. STATE

JUDGEMENT

(1.) The petitioner/2 nd accused in Crime No.37 of 2020 for offence under Sections 465, 468, 471, 420, 109, 54 and 506(i) IPC, has filed this Quash Petition.

(2.) The gist of the case is that the 2 nd respondent hails from Kovilpatti, Thoothukudi District. He intended to purchase a property in Chennai. The 2 nd respondent came to know about the petitioner and other accused through one Loganathan. In this case, A1 is the husband of the petitioner/A2; A3 is the wife of A4. The property is situated at Old No.16, New No.168, Main Road, Rangarajapuram, Kodambakkam, consisting of 1731 sq.ft, of which A1 and the petitioner husband owned UDS 865 sq.ft, built up area 1180 sq.ft; A3 and A4 owned UDS 865 sq.ft, built up area 1400 sq.ft. A5 is the person, who purchased the first floor of the said property. A6, the Repco Bank, T.Nagar Branch, Chennai advanced loan to A5 for mortgaging the property.

(3.) A1 to A4 agreed to sell both ground floor and first floor for sale consideration of Rs.3,15,00,000/- to the 2 nd respondent and the sale agreement was entered on 01.03.2018. In the sale agreement, the advance amount, the payment schedule were shown. The accused agreed to purchase the 2 nd respondent's property in plot Nos.98 & 99 to the extent of 14,400 sq.ft, built up area of 2050 sq.ft in Nalla Farm House, Pattanur Village, Tiruchitrabalam. The value fixed for the Nalla Farm House property was Rs.2,00,00,000/- and the balance amount of Rs.1,15,00,000/- is to be paid by the 2 nd respondent.