On Friday, the High Court of Madras upheld the order of a Trial Court, which convicted & sentenced Papanasam MLA M H Jawahirullah & four others in connection with a cheating case.
Justice P Velmurugan dismissed the criminal revision petitions filed by Jawahriullahh, S Hyder Ali & G M Sheik, which challenged the order of the Additional Chief Metropolitan Magistrate, Egmore, passed in 2011.
On a request made by the counsel for the petitioners, the judge kept in abeyance, the operation of his order to enable the petitioners to file an appeal, seeking either stay or suspension of the order.
Jawahirullah is a leader of Manithaneya Makkal Katchi (MMK).
According to the CBI, which probed the matter, it registered a case against Jawahriullahh, Hyder Ali, Nizar Ahmed, Sheik & Kalanjim in 2003. It alleged that during the period between December 15, 1997 & June 20, 2000, the accused had hatched a conspiracy & formed an association in the name of Coimbatore Muslim Relief Fund to accept foreign contributions, without following the mandatory motion of registering their association & without seeking prior permission of the Government of India.
They had received foreign contributions to the tune of Rs 1.54 crore, the CBI contended.
Holding the accused guilty of the charges levelled against them, the ACMM had sentenced Jawahirullah & Hyder Ali to undergo one year rigorous imprisonment (RI) & the other accused–Sayed Nizar Ahmed, Shiekh & Nalla Mohamed Kalanjim to undergo two years’ RI.
Jawahirullah represents Papanasam (Tirunelveli dt) in the current Assembly.
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