SURESH RAJAN Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) These appeals arise out of the dismissal of the Writ Petitions filed by the appellants herein, praying for the quashing of the certain communications issued by the Registrar (Judicial) of this Court to the Trial Court in pursuance of the certain directions issued by a learned Judge after disposing of a criminal revision petition.

(2.) We have heard Mr.M.Ajmal Khan, learned Senior Counsel for the appellants, Mr.S.S.Sundar, learned counsel for the respondents 1 and 2 and Mr.V.R.Shanmuganathan, learned Special Government Pleader appearing for the third respondent.

(3.) A complaint in crime No.7 of 2011 came to be registered against the appellants herein, who are husband and wife respectively, for alleged offences under Section 13 (2) and 13(1)(e) of the Prevention of Corruption Act, 1988 alleging that the appellants amassed wealth disproportionate to the own sources of their income. After investigation, a charge sheet was filed in Special Case No.4 of 2012 against both the appellants. During the pendency of the said case, the Deputy Superintendent of Police, Vigilance and Anti Corruption filed an application in Crl.O.P.No.1 of 2012 on the file of the Principal District and Sessions Judge, Nagercoil, seeking attachment of the properties of the appellants. This petition was filed under Section 3 (i) of the Criminal Law (Amendment) Ordinances Act, 1944. An application in Crl.M.P.No.2745 of 2012 was also filed for interim attachment. The said application for interim attachment was ordered by the learned Principal District and Sessions Judge by an order dated 13.07.2012.