KALA PETHATCHI Vs. STATE

JUDGEMENT

(1.) This matter is squarely covered by the Apex Court's Judgment in Sunderbhai Ambalal Desai v. State of Gujarat, 2003 1 CTC 175 (SC).

(2.) This revision arises out of dismissal of a property return petition in Cr.M.P.No.250 of 2016, on the file of the learned Judicial Magistrate, Karaikudi.

(3.) The revision petitioner owns a house in Chettinadu. She is residing in Kottur in Chennai. A property offence has been committed in her Chettinad house. She lodged complaint alleging missing of silver articles. The said complaint has been registered in Crime No.100 of 2014, under Sections 454 (or) 457, 380 I.P.C., by the Chettinadu Police.