(1.) THIS petition seeks a direction for transfer of investigation in Crime No. 236 of 2004 on the file of the respondent police.
(2.) THE contention of the learned counsel for the petitioner is that a pair of diamond, ear rings and gold chain was snatched from the petitioner at about 8.30 p.m. on 05.08.2004. She had preferred a complaint there regards on 06.08.2004, immediately upon which, Crime No. 236 of 2004 on the file of the respondent police came to be registered. THE respondent police arrested certain accused on 11.08.2004 and the stolen articles were recovered from them on the same date. Initially, a charge sheet came to be filed on 09.11.2004 for offences under Sections 341, 394, 395 r/w. 109 IPC. In such charge sheet, it was informed that the value of the stolen articles in respect of which offences were committed was of Rs. 1,60,00,000/-. THE stolen articles were produced before the concerned Court on 10.03.2005. On finding that the articles did not tally with the Form-95 put up therewith, the Court returned the same. Subsequently, a charge sheet was filed by the respondent police on 18.05.2005 informing that what was seized in the case were a pair of earrings with American diamonds of value Rs. 100/- (Rs. 50 x 2) and a gold covering chain value Rs. 300/-.
(3.) I have considered the rival submissions.