On Friday, the High Court of Madras set aside the 2007 & 2016 orders of the Chief Judicial Magistrate, Cuddalore district, discharging DMK leader & Agriculture Minister, M R K Panneerselvam & his family members from two different disproportionate assets cases.
Justice P Velmurugan allowed the criminal revision petitions filed by Directorate of Vigilance & Anti-Corruption (DVAC) in 2013 & 2016. The judge directed the Special Court, Cuddalore district to conduct a full-fledged trial on a day-to-day basis in both cases & complete the same within six months.
The prosecution case was that Paneerselvam had amassed wealth to the tune of Rs 21.22 lakh in his name & that of his wife Senthamizhselvi, disproportionate to his known sources of income when he was a Minister between 1996 & 2001.
Another disproportionate assets case relating to amassing wealth to the tune of Rs 3 crore in his name & that of his wife P Senthamizhselvi & his son P Kathiresan, disproportionate to his known sources of income when Paneerselvam was a Minister between 2006 & 2011.
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