RATHI GURUSAMY AND ORS. Vs. STATE

JUDGEMENT

(1.) These revisions arise out of the common order passed by the learned IX Additional Judge/Special Judge, CBI Cases, Chennai in Crl.M.P. Nos. 5590 and 5591 of 2014 in C.C. No. 36 of 2013 concerning A-1 and A-2 and certain third parties on 18.3.2015. Already the matter pertaining to A-1, namely, Gurusamy in Crl. R.C. No. 259 of 2015 has been disposed of by this Court. Now this order covers the wife and daughter of the said Gurusamy, namely, Vasanthakumari (Crl. R.C. No. 261 of 2015) and Rathi Gurusamy (Crl. R.C. No. 260 of 2015). In C.C. No. 36 of 2013 before the said Court, the said Gurusamy and certain others are being prosecuted for their alleged commission of certain offences.

(2.) In the said Court, Gurusamy, his wife, their daughter have filed Crl.M.P. Nos. 5590 and 5591 of 2014 seeking the relief of return of certain items of properties, which includes movable and immovable items.

(3.) In its impugned order dated 18.3.2015, the Trial Court directed return of certain items and declined to grant relief with respect to certain other items.