V.M.GANESH Vs. REGISTRAR APPELLATE TRIBUNAL

JUDGEMENT

(1.) Instant Civil Miscellaneous Appeal is against the order, made in MP- PMLA-1745/CHN/2015 in FPA-PMLA-856/CHN/2015, dated 04.06.2015, on the file of the Appellate Tribunal, Prevention of Money Laundering Act at New Delhi.

(2.) It is the case of the appellant that he was an accused in Crime in FIR No.28/13, dated 10.06.2013; 29/13 dated 12.06.2013; and 31/13 dated 14.06.2013, along with 10 others, for the alleged offences under Section 294 (b), 406, 420, 465, 468, 471, 197, 419, 506 (ii) of the Indian Penal Code, 1860 read with Section 19 of the Transplantation of Human Organs Act, 1994 (hereinafter referred to as 'TOHO Act'), which is pending investigation on the file of the CBCID, Chennai.

(3.) The appellant, who is the 3rd accused in FIR No.29/13, received Rs.1,00,000/- from one Kathavarayan (Informant) for kidney transplantation for his father, namely, Ayyar and at a later point of time, refused to conduct the operation and after repeated demands, the appellant paid Rs.50,000/- to Kathavarayan and refused to pay the remaining Rs.50,000/-. During 2009-2013, the appellant as a Nephrologist took part in the post transplantation care of 81 patients at Salem Vinayaga Mission Hospital and received a tainted professional income of Rs.81 lakhs and purchased 2 properties in Salem, one in 2011 and another in 2013.