Madras High Court
S.S.R.Ramadass vs The Sub Inspector Of Police on 5 September, 2017
Author: M.S.Ramesh
Bench: M.S.Ramesh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 05.09.2017 CORAM THE HONOURABLE Mr.JUSTICE M.S.RAMESH Criminal O.P. No.7483 of 2017 S.S.R.Ramadass .. Petitioner Versus The Sub Inspector of Police, Central Crime Branch, IV-Team, Egmore, Chennai-8. .. Respondent Criminal Original Petition filed under Section 482 of the Criminal Procedure Code to direct the learned Chief Metropolitan Magistrate, Egmore, to verify the safe custody locker and return the Deposit slip, R.I.P.No.717987491 to the petitioner by passing appropriate orders in Crl.M.P.No.907/2017 to enable the petitioner to get back the deposit money as directed by this Court within stipulated time. For Petitioner : Mr.P.Thiagarajan For Respondent : Mr.P.Govindarajan, Additional Public Prosecutor O R D E R
This petition has been filed to direct the learned Chief Metropolitan Magistrate, Egmore, to verify the safe custody locker and return the Deposit slip, R.I.P.No.717987491 to the petitioner to enable him to get back the deposit money as directed by this Court earlier.
2. Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.
3. The grievance of the petitioner is that now Deposit slip is yet to be given to him and he has already filed a petition in Crl.M.P.No.907 of 2017 before the learned Chief Metropolitan Magistrate Court, Egmore, Chennai, seeking for verification of the safe custody locker and the same is pending.
4. The learned counsel for the petitioner would submit that the Deposit slip could be kept in the safe custody locker of the Chief Metropolitan Magistrate, Egmore, Chennai.
5. It is seen that by an earlier order dated 18.01.2017 in Crl.M.P.No.776 of 2016, the learned Chief Metropolitan Magistrate for exclusive trial of CCB and CBCID Metro Cases, Chennai, has ordered to refund the amount of Rs.75,00,000/- to the petitioner, which was deposited by him to the Credit of Crime No.577 of 2006 and the relevant portion of the said order is extracted hereunder :
Considering the above facts and circumstances, in obedience to the order of the Hon'ble High Court of Madras in Crl.M.P.No.1/2008 in Crl.O.P.No.30225/2006 dated 11.07.2008, it is ordered to refund the amount of Rs.75,00,000/- which was deposited by the petitioner in Crl.O.P.No.30225/2006 in Banker's Cheque No.584977 dated 14.12.2006 to the credit of Crime No.577 of 2006 which is in deposit with the Indian Bank, High Court Branch, Chennai in R.I.P.No.717987491, to the petitioner along with the interest accrued thereon. It is further ordered to deposit the gift settlement deed dated 18.11.2016 stands in the name of the petitioner (Doc.No.4265/2016 on the file of No.2 Joint Sub Registrar, Cuddalore), to the credit of Crime No.577 of 2006 as directed by the Hon'ble High Court of Madras and keep the same in safe custody by making necessary entries in the relevant documents register.
6. Considering the limited prayer sought for by the petitioner, there shall be a direction to the learned Chief Metropolitan Magistrate, Egmore, Chennai, to verify the safe custody locker and if the Deposit slip in RIP.No.717987491 is found, the same shall be returned to the petitioner. Such exercise shall be M.S.RAMESH,J kkd completed within a period of one week from the date of receipt of a copy of this order. Accordingly, the criminal original petition stands allowed.
05.09.2017 Index : Yes/No Internet : Yes/No kkd To
1. The Sub Inspector of Police, Central Crime Branch, IV-Team, Egmore, Chennai-8.
2.The Chief Metropolitan Magistrate, Egmore, Chennai.
3. The Public Prosecutor, High Court, Madras.
Criminal O.P.No.7483 of 2017