M. THIRUSELVAM Vs. THE STATE

JUDGEMENT

(1.) The Revision Petition is directed against the dismissal order passed by the Principal Special Judge for CBI cases, VIIIth Additional City Civil Court at Chennai in Crl.M.P.No.3099 of 2017 in C.C.No.21 of 2012, filed under section 452 of Criminal Procedure Code for return of Rs 32,000/- seized from the petitioner.

(2.) On 16.02012, trap proceedings was conducted by the CBI at RPF Police Station situated at Chennai Central Railway Station, Pursuant to the complaint of one Senthil against Shri.Gurusamy, Head Constable, Railway Protection Force, Central Railway Station, Chennai. During the said proceedings, besides recovery of tainted money of Rs.20,000/- from the accused person Gurusamy, a sum of Rs.32,000/- was seized from the briefcase of the petitioner kept in the RPF rest room.

(3.) The trial Court held the accused not guilty and ordered to return the tainted money Rs.20,000/- to the defacto complainant. In respect of Rs.32,000/- seized from the petitioner. The Court directed to deposit Rs.32,000/- in the account of Adayar Cancer Institute, Chennai.