ASRAF ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the first accused in Crime No.1529 of 2010 of Punalur Police Station for offence punishable under Sec.498A r/w 34 of the IPC. That is a case registered on a complaint filed by the wife of petitioner. She alleged that petitioner had taken her nude photographs in his company laptop and threatened her with that. Police seized the said laptop and the same was produced in court but, it has not so far been sent for examination to ascertain whether it contains any photographs as alleged by the de facto complainant. PETITIONER wants the laptop to be returned to him. Hence, he filed Annexure-A2, petition before the learned Judicial First Class Magistrate-III, Punalur requesting to return the laptop to him after necessary examination is conducted on it but no order has been passed by the learned Magistrate and hence this petition. Learned counsel requested that learned Magistrate be directed to dispose of Annexure-A2, petition as early as possible. I have heard learned Public Prosecutor also.

(2.) HAVING regard to the grievance of petitioner learned Judicial First Class Magistrate, Punalur is directed to dispose of Annexure-A2, petition dated December 13, 2010 filed by the petitioner for return of laptop after necessary examination if any required, as early as possible. This criminal miscellaneous case is disposed of as above.