PANNEER SELVAM Vs. THE STATE OF TAMIL NADU REP.BY ITS INSPECTOR OF POLICE SIVAKASI EAST POLICE STATION SIVAKASI, VIRUDHUNAGAR DISTRICT

JUDGEMENT

(1.) Aggrieved by the dismissal of his property return petition in Crl.M.P.No. 4781 of 2015, by the learned Judicial Magistrate, Sivakasi, the de facto complainant has directed this revision.

(2.) The revision petitioner is a businessman in Sivakasi. He seems to be an affluent man. On 04.03.2015, some unidentified persons posing themselves as Police Officials visited the petitioner's Office and took him to an undisclosed place. The fake Policeman interrogated him and they intended to effect some recovery. They have adopted their own method of investigation. They put up a demand of Rs.1,00,00,000.00 for his release. Rs.25,00,000.00 was arranged and paid to them in 2 instalments, namely, Rs.10,00,000.00 and Rs.15,00,000.00. Thereafter, on 05.03.2015, the captive was released from their clutches.

(3.) Subsequently, on 11.03.2015, the petitioner lodged a complaint with Sivakasi East Police. Based on his complaint, the Police registered a case in Crime No.94 of 2015, for offences under Sections 452, 365, 147, 148, 342, 294(b), 324 and 506(ii) I.P.C. Investigation was over. Final report also was filed. The learned Judicial Magistrate, Sivakasi, took cognizance in P.R.C.No. 73 of 2015.