SENTHILNATHAN Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) MR . C. Ramesh, learned Additional Public Prosecutor, accepts notice for the respondent. By consent, the revision is taken up for final disposal.

(2.) THE petitioner is an Indian Passport holder bearing No. J4333529 issued by the Regional Passport Officer, Trichy, and it is having validity till 05.02.2022.

(3.) THE case of the prosecution is that the petitioner had agreed to purchase the landed property from the de facto complainant for a sale consideration of Rs. 1,30,00,000/ - and he has also paid a sum of Rs. 3,50,000/ - towards advance and got power of attorney and without paying the balance sale consideration, had executed a sale deed in respect of his wife, who is arrayed as accused No. 2.