S.ANANDARAJ Vs. STATE

JUDGEMENT

(1.) This civil revision petition arises against the order passed by the learned Principal Sessions Judge, Kanchipuram District at Chengalpet in Crl.M.P.No.6929 of 2007 dtd. 10/3/2017.

(2.) The civil revision petitioners are respondents 1 to 3 in Crl.M.P.No.8296 of 2007. The said petition was presented by the State of Tamil Nadu represented by the Inspector of Police, Crime Branch CID, Tiruvallur. The State invoked the provisions of Sec. 3(1) of the Criminal Law (Amendment) Ordinance, 1944 (hereinafter referred to as "the 1944 Ordinance") seeking attachment of the petition mentioned properties.

(3.) According to the State, the 1st civil revision petitioner claimed to be a Bishop of a Church. He, in conspiracy with the others, came up with a plan to cheat the public and building contractors. He had held out that he will award building contracts for construction of free houses and free hospital for the poor, with foreign funds, that had come into his hands.