P.KRISHNAVENI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed to direct the respondent Police to file the Final Report in Crime No.488 of 2018, dtd. 6/8/2018.

(2.) The brief facts leading to the filing of this petition are that the petitioner, who is now 68 years old and was already a senior citizen in 2018, along with her senior citizen husband, Palani, on account of their age-related ailments, visited Santosh Lab to give blood samples for analysis on 6/8/2018, in the morning around 11:00 A.M. While there, some unknown persons called them to cross to the other side of the road. Those persons, behaving as if they were police officers, told them that chain snatching and jewellery thefts were happening in the area and warned them to keep all their jewellery safely in their bags. Believing them, the petitioner immediately removed her gold thali chain (7 1/2 sovereigns), two bangles (4 sovereigns), two rings (4 sovereigns), and kept them in her bag along with Rs.5,000.00, which was stolen by the gang that conned the senior citizens.

(3.) Under the said circumstances, a complaint was lodged with the respondent Police, and a case in Crime No.488 of 2018 was registered for the offence under Sec. 379 of the Indian Penal Code against unknown persons. The case was taken up for investigation. The petitioner filed this petition, complaining that even after seven years, the accused were not traced and the case remained unsolved.