P. VIJAYAN AND ORS. Vs. STATE

JUDGEMENT

(1.) The spouses, who are being prosecuted in a disproportionate wealth case in C.C. No. 19 of 2014 before the learned XIII Additional Special Judge, (CBI cases), City Civil Civil Court, Chennai, aggrieved by the dismissal of their Crl.M.P. No. 309 of 2016 filed under Sec. 451 Cr.P.C. for interim custody of certain properties have directed this Criminal Revision.

(2.) In the course of investigation, prosecution had seized certain items of jewelleries from the lockers of the accused persons. They are now in the custody of the Court. In the calendar case P.W.1 has been examined. He is to be cross -examined by the petitioners.

(3.) Earlier, on the eve of marriage of their first daughter, petitioners have got interim custody of the said items for six weeks pursuant to the orders of this Court passed in Crl.R.C. No. 313 of 2011 on 02.03.2011, wherein this Court has imposed several conditions and the jewels were returned back to the Court. Now, the marriage of their second daughter is to take place on 10.02.2016.