R. PANEERDOSS Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) These Petitions have been filed by A3 and A4 against the proceedings pending in C.C. No.1089 of 2022, on the file of the learned Judicial Magistrate No.1, Trichy.

(2.) The Second Respondent gave a Complaint to the First Respondent to the effect that the Second Respondent was running a School coming under the control of a Trust and the Second Respondent was wanting to buy a property in Chennai. Accordingly, the Second Respondent contacted A1, who is said to be a Pastor in a Church. He informed the Second Respondent that there is a property available at Velachery measuring an extent of 28 grounds and the Second Respondent expressed his willingness to purchase the property. At that point of time, A1 informed the Second Respondent that the said property comes within the control of Church located opposite to the property and therefore, permission must be taken from the Church. Thereafter, A1 handed over a Letter, dtd. 24/11/2018, wherein, the concerned Trust running the Church expressed their intention to lease the property. A1 took the Second Respondent to the office of the Trust and the Second Respondent met A2 to A4. After discussion, it was decided that the Second Respondent will purchase the property for a total Sale consideration of Rs.21.00 Crores. The Second Respondent was also informed that already an agreement was entered into with one Shanthi Lal and a sum of Rs.2.00 Crores was received as advance and only if this amount is repaid, he will hand over the original documents. That apart, the persons, who are working in the Society are in possession and enjoyment of the property and they must be settled a sum of Rs.45.00 Lakhs in order to get possession of the property.

(3.) The Second Respondent, believing the statements made by the Accused persons, paid a total sum of Rs.3.85 Crores from 3/11/2018 to 20/12/2018. Out of this amount, Rs.3.35 Crores was paid to A1 through Bank transfer and Rs.35.00 Lakhs was paid by way of cash. Apart from that, a sum of Rs.15.00 Lakhs was also paid to A3.