THE SUPERINTENDENT OF POLICE Vs. DEVAKI MUTHIAH

JUDGEMENT

(1.) These Criminal Revision Petition are filed to quash the orders dated, 01.10.2018, passed by the Additional Chief Metropolitan Magistrate, Egmore, Chennai, in Crl.MP.Nos.843 and 844 of 2018, defreezing the bank http://www.judis.nic.in accounts of the Respondent/A1 in Crl.OP.No.1509 of 2018 and his wife, Devaki Muthiah, the Respondent/ accused in Crl.OP.No.1508 of 2018.

(2.) The case of the Petitioner, as set out in the affidavits filed in support of these Criminal Revision Petitions, are follows:-

(3.) In the counters filed by both the Respondent/A1 in Crl.OP.No.1509 of 2018 and his wife, Devaki Muthiah, the Respondent/ accused in Crl.OP.No.1508 of 2018, it is averred as follows:-