Madras High Court
S.Devan vs The State Rep.By on 8 December, 2022
Author: P.Velmurugan
Bench: P.Velmurugan
Crl.R.C.No.466 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.12.2022
CORAM:
THE HON'BLE Mr. JUSTICE P.VELMURUGAN
Criminal Revision Case No.466 of 2020
S.Devan ... Petitioner
Versus
The State Rep.by
The Inspector of Police,
CCB 1/PS Chennai,
CCB District,
EDF-II, Team -4,
Chennai Crime Branch,
Vepery, Chennai,
Crime No.289 of 2019. ... Respondent
Criminal Revision Case filed under Sections 397 and 401 of Criminal
Procedure Code to call for the records and set aside the order dated
10.02.2020 passed by the learned Metropolitan Magistrate, CCB, CB-CID
Court, Egmore, Chennai in Crl.M.P.No.417 of 2020 and to return the property
documents of 1.Original Parent Sale Deed Doc No.2153 of 1970 Dated
12.11.1970; 2. Original Release Deed Doc No.856 of 1983 Dated 30.04.1983;
3.Original Death Certificate of Mrs.Akilandam and Mr.Ganapathy; 4. Original
General Power of Attorney Deed Doc No.322 of 2016-2017 Dated
09.08.2016; 5.Original Cancellation of General Power of Attorney Deed Doc
No.321 of 2016-2017 Dated 09.08.2016; 6. Original Affidavit of Raja Ravi
Sekhar Dated 31.08.2016; 7.Original Sale Deed stands in the petitioner's
name Doc No.1843 of 2019 Dated 21.03.2019 to the custody of the petitioner.
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https://www.mhc.tn.gov.in/judis
Crl.R.C.No.466 of 2020
For Petitioner : Mr.P.K.Ganesh
For Respondent : Mr.R.Murthi
Government Advocate (Crl.Side)
ORDER
This Criminal Revision Case has been preferred against the order dated 10.02.2020 passed in Crl.M.P.No.417 of 2020 by the learned Metropolitan Magistrate, CCB, CB-CID Court, Egmore, Chennai.
2. Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl.Side) appearing for the respondent and also perused the materials available on record.
3. During the pendency of the investigation, the petitioner filed a petition in Crl.M.P.No.417 of 2020 before the learned CCB and CBCID Metropolitan Magistrate, Egmore, Chennai seeking to return of the documents which were collected by the Investigating Agency and the said petition was dismissed. Challenging the said order, the petitioner has filed the present revision case.
Page 2 of 4https://www.mhc.tn.gov.in/judis Crl.R.C.No.466 of 2020
4. On a careful perusal of the records, it is seen that the offences involved in this case are under Sections 409, 420, 465, 468 and 125(B) r/w 34 IPC, which are serious in nature. The learned Magistrate after appreciating the entire materials has given a finding that the petition mentioned documents are very much essential and the said documents are required to be sent to the Forensic Laboratory for getting Expert's opinion, since the offence under Section 468 is also involved. In the case on hand, investigation has been completed and the charge sheet also taken on file in C.C.No.3129 of 2020.
Considering the nature of the offences, the documents are very much essential to prove the ingredients of Sections 468, 428 and 120(B) r/w 34 IPC before the trial Court and hence, the documents cannot be returned to the petitioner.
5. In view of the above facts and circumstances and also considering the serious nature of the offences involved in the case, this Criminal Revision Case is dismissed.
08.12.2022 Index : Yes/No Speaking Order/Non Speaking Order ms Page 3 of 4 https://www.mhc.tn.gov.in/judis Crl.R.C.No.466 of 2020 P.VELMURUGAN, J.
ms To
1.The Metropolitan Magistrate, CCB, CB-CID Court, Egmore, Chennai.
2.The Inspector of Police, CCB 1/PS Chennai, CCB District, EDF-II, Team -4, Chennai Crime Branch, Vepery, Chennai.
3.The Public Prosecutor, High Court, Madras.
Crl.R.C.No.466 of 202008.12.2022 Page 4 of 4 https://www.mhc.tn.gov.in/judis