PADMA Vs. STATE

JUDGEMENT

(1.) The Petitioner in both the Criminal Original Petitions is one and the same and she is an accused in Crime Nos. 293 and 454 of 2008 on the file of the Respondent police. She is facing prosecution for offences under Sections 406, 420, 120-B, 341, 323, 506(i) IPC read with Section 3, 4, 5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act.

(2.) During investigation, she was arrested and later on, she approached the learned v. Metropolitan Magistrate, Egmore, Chennai for bail. While granting bail to the Petitioner, among other conditions, the learned Magistrate imposed a specific condition that the Petitioner should surrender her Passport before the Lower Court. Accordingly, the Petitioner surrendered her passport and complied with the other conditions and came out of jail.

(3.) Now, on completing the investigation, charge sheets have been laid. The other conditions imposed on the Petitioner have been relaxed already. In those circumstances, the Petitioner filed Crl.M.P. Nos. 1852 and 1866 of 2009 before the learned Magistrate under Section 451 Code of Criminal Procedure seeking for the return of her passport. Both the petitions were dismissed against which she has preferred Criminal R.C. Nos. 161 and 162 of 2009 before the learned Principal Sessions Judge, Chennai and they were also dismissed. Challenging the same, the Petitioner is before this Court.