PALANI Vs. STATE

JUDGEMENT

(1.) Heard both sides. With consent of both sides, the main Criminal Revision Case itself is taken up for disposal.

(2.) The Petitioner has preferred the instant Criminal Revision Case before this Court as against the Order dated 22.03.2016 in Crl.M.P.No.676 of 2016 passed by the Learned Judicial Magistrate No.2, Kancheepuram.

(3.) The Learned Judicial Magistrate No.2, Kancheepuram while passing the Impugned Order on 22.03.2016 in Crl.M.P.No.676 of 2016 filed by the Revision Petitioner observed that the Revision Petitioner is one of the accused and further that the other accused were not arrested in the case and if the case property was to be handed over to him, then, the investigation of the case would get affected and although this Court had power under Section 451 of Cr.P.C to handover the case property, yet in view of the fact that in the case that absconding accused are in the stage of being arrested and at the present stage, if the property is handed over, then, it would affect the investigation of the case and resultantly dismissed the Petition.