SAGUNTHALA Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) Aggrieved by certain alleged onerous condition issued in the property return order passed by the learned Judicial Magistrate, Peraiyur, Madurai District in Crl.M.P.No.4273 of 2015, petitioner has directed this revision.

(2.) In this case a mother -in -law named her son -in -law as accused. Mother -in -law alleged that her son -in -law is a cheat and in this connection a certain items of jewel and cash Rs.1,00,000/ - has become case -property. A property return petition was filed in Crl.M.P.No.4729 of 2015 by the son -in -law. There was a rival claim from the mother -in -law/defacto complainant in Crl.M.P.No.4273 of 2015. In a common order, the Magistrate accepted the request of mother -in -law and dismissed of the son -in -law's petition. The learned Magistrate while ordering interim custody imposed certain conditions.

(3.) The grievance of the revision petitioner is that the learned Magistrate insisted upon producing solvency certificate issued by a Thasildar.