C DEIVAKANI Vs. STATE

JUDGEMENT

(1.) This revision arises against the order of learned Judicial Magistrate I, Ponnamallee, passed in Crl.M.P. No. 4349 of 2014 in Crime No. 346 of 2014 on 08.09.2014.

(2.) Upon the complaint of the petitioner informing that the accused persons had cheated and threatened her, a case was registered in Crime No. 346 of 2014 on the file of the respondent for offences u/s. 406, 420, 354, 294(b), 465, 468, 471 and 506(ii) IPC. Pursuant thereto, the property documents of the petitioner have been recovered from the accused. The same were submitted before learned Judicial Magistrate I, Ponnamallee. Petitioner has filed Crl.M.P. No. 4349 of 2014 in Crime No. 346 of 2014 before the Court below seeking return of documents. Under orders dated 08.09.2014, such petition was dismissed. Hence, this revision.

(3.) Heard learned counsel for the petitioner and learned Government Advocate (Crl. side).