STATE Vs. S RAJENDRAN

JUDGEMENT

(1.) THE petition is filed praying to set aside the order in Crl.M.P.No.2561 of 2005 in C.C.No.13942 of 2005 on the file of the learned Additional Chief Metropolitan Magistrate, Egmore, Chennai.

(2.) THE respondent is the second accused in a case under Section 120-B r/w Sections 420, 467, 468 and 471 of the Indian Penal Code taken on file in C.C.No.13942 of 2005 by the learned Additional Chief Metropolitan Magistrate, Egmore, Chennai.

(3.) LEARNED Special Public Prosecutor appearing for the State would submit that the respondent/second accused has been convicted in one of the cases and he is facing seven other cases before various Courts. He would further submit that even after final report was filed, the State has despatched the letter ragotary to foreign countries to collect further information regarding the activities of the respondent/second accused in order to file further report before the learned Additional Chief Metropolitan Magistrate, Egmore, Chennai. It is his vehement submission that the learned Additional Chief Metropolitan Magistrate, Egmore, Chennai without taking into account the gravity of the matter and the consequences that would follow in the aftermath of the tour undertaken by the respondent/second accused to foreign countries, chose to direct return of the passport to him.