S. ARUNKUMAR Vs. THE STATE

JUDGEMENT

(1.) The Revision Petitioner/Petitioner has preferred the instant Criminal Revision Petition before this Court as against the order, dated 16.12.2015 in Cr.M.P.No.10363 of 2015(filed by the Revision Petitioner/Petitioner under Section 451 of Cr.P.C.) in Crime No.375 of 2015, passed by the learned Judicial Magistrate, Nilakkottai.

(2.) The Learned Judicial Magistrate, Nilakkottai while passing the impugned order in Cr.M.P.No.10363 of 2015(filed by the Revision Petitioner/Petitioner) on 16.12.2015, had inter-alia observed as follows: Considering the both side submission and Section, Case-Laws cited above, this Court is inclined to return the amount and jewels to the Petitioner Mr.Arunkumar (Area Manager) Represented by Manapuram finance, and upon the following condition:

(3.) The Learned Counsel for the Revision Petitioner/Petitioner urges before this Court that the trial Court while passing the impugned order had not borne in mind that in the present case, the seized properties are in the nature of gold ornaments and that photographs of the same along with other jewels is enough for the Investigating Agency to complete the Investigation.