MOHANA Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) This criminal original petition has been filed seeking to quash the complaint in C.C.No.41 of 2016 in E.C.I.R/CEZO/1/2014/APS on the file of the Principal Sessions Court, Chennai (Special Court Constituted under Section 43(1) of the Prevention of Money Laundering Act, 2002).

(2.) On intelligence, the Inspector of Police, Katpadi Police Station, conducted a search in the premises of Mohana @ Mohanambal (A2) at No.34, Govindaraj Mudali Street, Tharapadavedu, Katpadi, on 25.05.2014 and seized around Rs.4 crores in cash, Fixed Deposit Receipts in the name of Nirmala (A3) and approximately 591 grams of gold and registered a case in Katpadi Police Station Crime No.163 of 2014 under Section 102 Cr.P.C. Thereafter, on 30.05.2014, Devibala (A4), wife of one Saravanan (A1) was arrested and the case was altered from Section 102 Cr.P.C. to Sections 120- B, 384, 420 IPC and Section 25(1-A) of the Arms Act, 1959.

(3.) In the said altered case, the names of Saravanan (A1), Mohana @ Mohambal (A2) and Nirmala (A3) also figured. Accordingly, they were also arrested and were remanded in judicial custody.