CATHERINE INBAMALAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition has been filed to quash the impugned final report in C.C.No. 2499 of 2025 pending on the file of the Learned Judicial Magistrate No.II, Tirunelveli, for the offences punishable under Ss. 420, 467, 468, 471, 34, 120(B) and 109 of IPC, as against the petitioners.

(2.) The gist of allegations in the final report is that the first accused, who was appointed as an Official Liquidator of the Society, had inducted several persons as members of the Society by falsely stating that they were employed in the Tamil Nadu Electricity Board and therefore were members of the Tamil Nadu Electricity Board Employees Housing Board Society; that the first accused had executed sale deeds in their favour and misappropriated the sale consideration.

(3.) The learned counsel for the petitioners would submit that the petitioners, who are wife and husband, had purchased two plots of land; that the allegation against the petitioners is that they knew that they were not members of the Society and had signed the sale deed, in which, it is stated that they were members of the Society and purchased the land. He would further submit that the first petitioner had executed cancellation of the sale deed to show her bonafides pursuant to the conditional order passed by this Court in Crl.O.P. (MD).No.7980 of 2024 dtd. 15/7/2024; and that the second petitioner is also willing to cancel the sale deed in his favour to show his bonafides.