S. RAMESH POTHY Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) This petition has been filed seeking to quash the order dtd. 14/7/2022 made in Crl.M.P.No.9157 of 2022 in S.C.No.74 of 2017 on the file of Principal Sessions Court, Chennai.

(2.) Since the entire facts of this case have been vividly captured in the order dtd. 18/2/2022 in Crl.O.P.No.2342 of 2022, we do not want to repeat the same and instead, we extract verbatim paragraphs 2 to 17 therefrom:

(3.) To summarise the above, one Sridhar, a local don, purchased 12,945 sq.ft. of land in Kanchipuram in the name of his wife Kumari between 28/12/2015 and 30/12/2015 under a number of sale deeds by allegedly intimidating the owners of the lands. This property was settled by Kumari in favour of her daughter Dhanalakshmi on 4/1/2016. The Pothy family, represented by Ramesh Pothy, purchased this land from Dhanalakshmi by a deed of sale viz., Document No.1184 of 2016 dtd. 29/2/2016 for a sum of Rs.5,30,74,500.00. Since Ramesh Pothy belongs to the Pothy family comprising several brothers, each having the suffix Pothy to his name, we would hereinafter refer to them collectively as "the Pothys". The payments that were made by the Pothys to Dhanalakshmi had been captured in paragraph No.15 of the order dtd. 18/2/2022, which has been extracted above.