Madras High Court
Mr.B.S.Loganath vs The State Rep. By on 15 November, 2024
Author: P.Velmurugan
Bench: P.Velmurugan
Crl.R.C.979 of 2021, Crl.O.P.No.23936 of 2021,
Crl.R.C.103 of 2022, 161 of 2022, 980 of 2021 and 160 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 15.11.2024
Coram:
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
Crl.R.C.No.979 of 2021,
Crl.O.P.No.23936 of 2021
and
Crl.R.C.Nos.103 of 2022, 161 of 2022, 980 of 2021 and 160 of 2022
----
Mr.B.S.Loganath .. Appellant in Crl.R.C.979 of 2021
and
and petitioner in Crl.O.P.No.23936 of 2021
M/s.Madras Infra
Registered Office at
19A, Behind Meenakshi Weigh Bridge,
Ahmed Layout,
Dharapuram Road,
Udumalpet,
Tirupur-642 126
Represented by its Partner
Mr.B.S.Loganath .. Petitioner in Crl.R.C.No.980 of 2021
M/s.Hosur Builders,
No.156, DPF Street,
Ramasamy Layout,
P.N.Palayam
Coimbatore,
Represented by its Proprietrix Mrs.Rajeswari .. Petitioner in Crl.R.C.No.160 of 2022
Mrs.C.Umamaheswari .. Petitioner in Crl.R.C.No.103 of 2022
and 161 2022
Page No.1/4
https://www.mhc.tn.gov.in/judis
Crl.R.C.979 of 2021, Crl.O.P.No.23936 of 2021,
Crl.R.C.103 of 2022, 161 of 2022, 980 of 2021 and 160 of 2022
Vs.
The State rep. by
The Superintendent of Police,
Special Investigation Cell,
Vigilance and Anti-Corruption,
Alandur, Chennai.
.. Respondents in all cases
Criminal Original Petition No.23936 of 2021 filed under Section 482 of Cr.P.C., to direct
the respondent to defreeze/allow the operation of Rs.36332817/- which was deposited from
the FD Account Nos.(i) 13915002093845401, Rs.6115339, (ii). 13915001097047801 for
Rs.8057994, (iii) 13915001097047601 for Rs.8057994, (iv) 13915001097047601 - Rs.60,43,496
in A/c.No.13920001000292401 in the Karnataka Bank Ltd., Oppanakara Street, Coimbatore
Branch.
Criminal Revision Case No.979 of 2021 filed under Section 397 read with Section 401 of
Cr.P.C., to call for the records, allow the present Criminal Revision and set aside the
impugned order dated 02.11.2021 in Crl.M.P.No.806 of 2021 in Cr.No.16/AC/2001/SIC on the
file of the Special Court for the cases under the Prevention of Corruption Act, Chennai.
Criminal Revision Case No.980 of 2021 filed under Section 397 read with Section 401 of
Cr.P.C., to allow the present Criminal Revision and set aside the impugned order dated
02.11.2021 in Crl.M.P.No.807 of 2021 in Cr.No.16/2021/SIC on the file of the learned Special
Court for the cases under the Prevention of Corruption Act, Chennai.
Crl.R.C.No.160 of 2022 filed under Section 397 read with Section 401 of Cr.P.C. to call
for the records in Crl.M.P.No.963 of 2021 in Cr.No.16/2021/SIC on the file of the Special Court
for the cases under the Prevention of Corruption Act, Chennai and partially set aside the
order dated 07.12.2021 in Crl.M.P.No.963/2021 in Cr.No.16/2021/SIC to dismiss with respect
to the returning of the Fixed Deposits.
Crl.R.C.No.103 of 2022 filed under Section 397 read with Section 401 of Cr.P.C. to call
Page No.2/4
https://www.mhc.tn.gov.in/judis
Crl.R.C.979 of 2021, Crl.O.P.No.23936 of 2021,
Crl.R.C.103 of 2022, 161 of 2022, 980 of 2021 and 160 of 2022
for the records, allow the present Criminal Revision and set aside the impugned order dated
07.12.2021 in Crl.M.P.No.1079 of 2021 in Cr.No.16/2021/SIC on the file of the Special Court
for the cases under the Prevention of Corruption Act, Chennai.
Crl.R.C.No.161 of 2022 filed under Section 397 read with Section 401 of Cr.P.C. to call
for the records, allow the present Criminal Revision and set aside the impugned order dated
07.12.2021 in Crl.M.P.No.1083/2021 in Cr.No.16/2021/SIC on thef ile of the Special Court for
the cases under the Prevention of Corruption Act, Chennai.
For appellant/petitioner in all cases: Mr.T.Suriya for M/s.M.Palanivel
For respondent in all cases: Mr.S.Vinoth Kumar, Govt. Advocate (Crl. side)
JUDGMENT
In view of the endorsement made by the learned counsel appearing for the
appellant/petitioner on the bundle in all these case, the same are dismissed as withdrawn.
15.11.2024
cs
To
1. The Superintendent of Police,
Special Investigation Cell,
Vigilance and Anti-Corruption,
Alandur, Chennai.
2. The Public Prosecutor, High Court, Madras.
https://www.mhc.tn.gov.in/judis
Crl.R.C.979 of 2021, Crl.O.P.No.23936 of 2021,
Crl.R.C.103 of 2022, 161 of 2022, 980 of 2021 and 160 of 2022
P.VELMLURUGAN, J
cs
Crl.R.C.No.979 of 2021,
and
Crl.R.C.Nos.103 of 2022,
161 of 2022 and
980 of 2021 and 160 of 2022
15.11.2024
https://www.mhc.tn.gov.in/judis
