MAHESH VISWANATHAN Vs. M RAJESWARI

JUDGEMENT

(1.) THE revision petitioner herein is the husband of the first respondent. THE first respondent gave a compliant against her husband. A case was registered in First Information Report No.1402 of 2003 on the file of W4, All Women Police Station, Chennai. Certain properties were also recovered during investigation on conducting search of the house of the petitioner. THE first respondent herein filed an application before the learned IX Metropolitan Magistrate, Saidapet, under Section 451 of Cr.P.C for return of 15 items and the learned Magistrate also passed an order for return of those articles to the interim custody of the first respondent herein.

(2.) NOW the revision petitioner had preferred this Revision for the reasons that out of 15 items, one of the item i.e., gold bracelet weighing about 15.800 grams belongs to him, but that property had also been returned to the first respondent.

(3.) THE learned Government Advocate (Crl. Side) submits that now the investigation has been completed and the final report has also been filed and the trial is pending before the learned IX Metropolitan Magistrate, Saidapet, in C.C.No.1699 of 2004 for the offences under Sections 498-A, 406, 342, 323 of IPC and Section 4 of Dowry Prohibition Act.