A.RAJARAJACHOLAN Vs. STATE

JUDGEMENT

(1.) A third party, who claimed ownership over the case property filed petition before the Special Court for Prevention of Corruption Act Cases, Salem, in Crl.M.P.No.4 of 2022, having unsuccessful, has filed the revision petition.

(2.) The petitioner, who is the third party to the criminal case, claims the ownership of the case property remanded in C.P.No.14 of 2021 before the Special Court for Prevention of Corruption Act Cases, Salem and filed the above petition. The same was rejected and hence, the revision.

(3.) Gist of the case leading to the filing of the above petition for return of the property under Sec. 451 of Cr.P.C., is as follows: