MUTHOOT FINANCE LTD. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The short grievance of the petitioner is against the Police Notice dtd. 28/6/2023 which reads as under:

(2.) Learned counsel for the petitioner argues that such a notice could not have been given since it has repercussions on the right of his client to carry on the business of the kind. Learned AGA appearing for the official respondents opposes the petition contending that the notice requirement is as innocuous as can be. There cannot be invalidation of subject notice since it is a product of a due investigation process undertaken by the Investigating Officer. What the notice requires is not the production of golden articles but only the full particulars thereof, as furnished by the accused in Crime No.45/2020. So contending, he seeks dismissal of the Writ Petition.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this court is broadly in agreement with the submission of the learned AGA and therefore, declines indulgence in the matter. That being said, the subject notice shall not be construed as requiring the production of gold articles from the side of petitioner before the police station. It is open to the jurisdictional police to take photograph/videograph of the pledged articles, as well, if need be, at any stage of investigation.