MOHAMED RAFIQ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ on hand has been instituted to direct the respondents 1 and 2 to take appropriate action on the complaint submitted by the petitioner both criminal and departmental disciplinary action against the respondents 3 and 4 and further direct the respondents to ensure that the 10-1/2 sovereigns of gold jewels taken from the petitioner's wife be returned to the petitioner.

(2.) The petitioner states that on 26/1/2016, his son had gone to his wife's sister Smt.Rose Banu's house at Adambakkam. The son of the petitioner had arrived at Chennai City in connection with a correction work relating to his Birth Certificate for the purpose of securing passport. The son of the petitioner returned back to his house and thereafter the husband of Smt.Rose Banu Mr.Mohamed Arif had given a complaint to the Inspector of Police, Adambakkam Police Station, alleging that the jewels kept in the bureau in his house were stolen and on that day, the son of the petitioner was residing in their house.

(3.) The defacto complainant mainly contended that there is a possibility of theft of gold jewelleries by the son of the petitioner and the complaint received on 23/2/2016 was taken on file and CSR copy was issued by the Adambakkam Police Station on 24/2/2016.