K. BHOOPALAN Vs. S. SARAVANAKUMAR

JUDGEMENT

(1.) The petitioner herein has entered into a sale agreement for the sale of his property with the first respondent, who has been arrayed as an accused in Crime No.171 of 2019, which is under investigation by the second respondent.

(2.) The learned counsel for the Revision Petitioner submitted that the first respondent was accused of an offence under Sec. 409, 420 r/w 34 IPC. In the course of the investigation, the Investigating Agency has seized the sale agreement from the possession of the first respondent.

(3.) The learned counsel for the Revision Petitioner submits that the petitioner is ready to deposit Rs.50,00,000.00 (Rupees Fifty Lakhs only) which was received as part of the sale consideration from the first respondent, in leave of which, he requires that the sale agreement be returned to him.