B.LOGANATHAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Since all these revisions arose out of the same crime number and are connected on factual matrix, they were heard together and are being disposed of by this common order.

(2.) On 21.10.2013, the revision petitioner's relatives Dewaraganathan and Nagarajan have travelled in an Omni Bus carrying 7 Kgs., of gold jewels for business purposes. Near Lalapettai Bridge, some unidentified persons posed themselves as Vigilance Police. Actually, they are fake Police. They tied Dewaraganathan and Nagarajan, took away the gold jewels in a Car and committed certain crimes including robbery.

(3.) A case in Crime No.229 of 2013, under Sections 419, 363, 342 and 397 I.P.C., has been registered by Lalapettai Police on the basis of the complaint lodged by the revision petitioner. In the course of investigation, Lalapettai Police recovered the said Car and also the jewels, which were in ingot form and also cash Rs.11,33,000/ - representing proceeds of crime.