SAKTHI KAMBARAJAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) ADMIT. Learned Government Advocate (Crl. Side) takes notice for the first respondent. By consent on either, the revision itself is taken for final disposal.

(2.) THE brief facts, which are necessary for the disposal of the revision petition, are set out as under:-

(3.) SUBSEQUENTLY, the petitioner filed a petition before the learned IX Metropolitan Magistrate, Saidapet, in Crl. M. P. No. 415 of 2006, seeking return of the said amount of Rs. 60,000/- deposited by him, which has been dismissed, by order, dated 23. 8. 2006 on the ground that while quashing the F. I. R. , this Court has not given any direction regarding the refund of the amount deposited by the petitioner.