KANNAMMA Vs. STATE

JUDGEMENT

(1.) The Revision Petitioner/Defacto Complainant has preferred the instant Criminal Revision Petition before this Court, as against the order, dated 8/12/2015 passed in Crl.M.P.No.2497 of 2015, in Crime No.148 of 2015 by the Learned District Munsif -cum -Judicial Magistrate, Omalur, Salem District.

(2.) The Learned District Munsif -cum -Judicial Magistrate, Omalur, Salem District, while passing the impugned order in Crl.M.P.No.2497 of 2015 (filed by the Revision Petitioner/Defacto Complainant as petitioner), had among other things observed that ... In the present case before this Court in C.P.Nos.75/2015, 77 of 2015 and 132 of 2015, three in numbers, the case properties by means of cash, different varieties of gold jewels and gold ingots were produced. The aforesaid produced gold jewels, to support that they were pledged, the Investigating Officer had produced the petition documents, viz., notes and receipts. The aforesaid produced notes are the records of torn sheets and pinned in diaries and notes containing the details of jewels of the case. The aforesaid documents in entirety were seized by the Investigating Officer and handed over to the Court and in the aforesaid documents, petition can be filed and although there is a possibility to obtain the copies, yet no steps were taken to secure the documents. Also, in the present case, in Crl.M.P.Nos.990/2015, 991 of 2015 and 2496 of 2015, the aforesaid documents were filed by the Investigating Officer to point out the different gold jewels and at the time of case enquiry, the said documents are the one to exhibit the details relating to jewels and its weight and further that the petitioner/complainant can get the copies as case documents and in the present petition, the said documents cannot be granted in furtherance of substantial cause of Justice and resultantly, dismissed the petition.

(3.) Being dissatisfied with the order of dismissal, dated 8/12/2015, in Crl.M.P.No.2497 of 2015, passed by the trial Court, the Revision Petitioner/Defacto Complaint has filed the present Criminal Revision Petition, contending that the impugned order passed by the trial Court, dated 8/12/2015, is an erroneous one against Law, weight or evidence and opposed to facts.