RAMESH MOHAN Vs. MANAPPURAM FINANCE LTD.

JUDGEMENT

(1.) The appellant is the defacto complainant in Crime No.365 of 2024 of Vilappilsala Police Station, registered alleging commission of offences punishable under Ss. 409, 420 and 381 of the Indian Penal Code. The accused in the case is one Kiran. The accused was an employee in the jewellery of the appellant. The allegation is that the accused had stolen 350 gms of gold worth Rs.24.00 lakhs from the jewellery of the appellant.

(2.) The first respondent filed the writ petition from which the writ appeal arises challenging a notice issued by the investigating officer invoking Sec. 91 of the Code of Criminal Procedure (the Code), directing them to produce the gold ornaments pledged by the accused with them at their Peyad Branch, as the said gold ornaments were found to have been stolen by the accused from the jewellery of the appellant. Ext.P4 is the notice issued by the Investigating Officer in this regard. The appellant was arrayed as the additional third respondent in the writ petition.

(3.) A statement has been filed by the investigating officer in the writ petition stating that the stolen articles were recovered from the Peyad and Vattiyoorkavu branches of the first respondent and the same were later released to the respective branches of the first respondent for custody.