M.MUTHIAH STHAPATHY Vs. THE STATE

JUDGEMENT

(1.) These batch of petitions filed to quash the F.I.R in Crime No.727 of 2017 dtd. 10/12/2017 on the file of Sivakanchi Police Station. On the petition made by one Annamalai to register his complaint and investigate, the F.I.R came to be registered by the Sivakanchi Police Station pursuant to the order dtd. 28/11/2017 passed by the Judicial Magistrate-I, Kanchipuram, under Sec. 156(3) of Cr.P.C. The Sivakanchi Police, after registering the complaint, transferred the investigation to the Special Team appointed by the High Court to investigate the Idol Theft cases.

(2.) The sum and substance of the petition by Mr.Annamalai, which was taken up for investigation and under investigation till date, in brief:-

(3.) On 7/4/2016, one Kaviarasu, S/o Jayaraman of Kanchipuram, sought reply for certain queries under Right to Information Act, 2005 from the Executive Officer, Murugesan. In response, Murugesan gave his reply dtd. 10/5/2016 stating that, Temple has not spent gold for making idols. The donors, who are interested to donate gold were asked to donate it directly at the place of casting the idols. The Executive Officer Murugesan has also informed that the temple has not collected any donation for making the idols.