ANIL KUMAR K.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Annexure A3 order passed under Sec. 451 of Cr.P.C is under challenge in this Crl.M.C. The petitioner herein is the defacto complainant in Crime No.413/2022 of Maradu Police Station.

(2.) The prosecution case in short is that during the period from May, 2021 to 11/3/2022, the accused persons 4 in numbers obtained a total sum of ?46,48,806/- from the petitioner threatening him that they would publish his nude photos through social media.

(3.) According to the petitioner, the accused utilised the said amount to purchase gold and silver ornaments and Maruti Ciaz car bearing registration No.KL-29-M-3198. The investigating officer has seized the ornaments as well as the car and produced before the court below. Thereafter, the petitioner filed Crl.M.P.No.2294/2022 invoking Sec. 451 of Cr.P.C to release the gold ornaments, silver ornaments and the car. The court below after hearing the claim petitioner/petitioner herein and the learned prosecutor dismissed the said application.