V SANKAR Vs. SUPERINTENDENT OF POLICE; INSPECTOR OF POLICE, DISTRICT CRIME BRANCH AND THE INSPECTOR OF POLICE, ALL WOMAN POLICE STATION

JUDGEMENT

(1.) This writ petition has been filed to direct the first respondent to hold an enquiry on the basis of the petitioner's complaint dated 20.10.2008 and consequently direct the third respondent to register a First Information Report on the complaint dated 20.10.2008 and to take appropriate action to ensure the recovery of jewels and other household articles which were given at the time of marriage.

(2.) Heard Mr. Shanmuga Raja Sethupathy, learned Counsel for the petitioner and also Mr. D. Sasikumar, learned Government Advocate, who took notice on behalf of the respondents.

(3.) The learned Counsel for the petitioner would air the grievance of the petitioner, who is the unfortunate father of the deceased lady viz., Maheswari to the effect that the police registered the case under Section 304(B) I.P.C. and now it is pending before the Sessions Court; in the meanwhile, the petitioner lodged a complaint with the third respondent for getting back the jewels from her husband/accused in the pending case; but there is no response. Hence, this writ petition.