SANTHOSH KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to direct the learned Chief Judicial Magistrate, Coimbatore, to number the application in CMP.RC. No. 1870/2017 dated 16.08.2017 and to pass orders on merits.

(2.) The petitioner has filed a petition on 26.09.2017 under section 452 of Cr.P.C., seeking for the return of documents seized from his custody. The learned Trial Judge, finding that the petitioner is a third party and his documents are no way connected with the case and on further verification, finding that the documents sought for, were not found in the Court, had returned the application. Against the order of return, the present criminal original petition has been filed.

(3.) When the matter is taken up today, the learned Special Public Prosecutor [CBI Cases] would submit that the documents sought for by the petitioner before the Court below, is available with the respondent police and that the said documents are not required in this case. He would also submit that the respondent police is prepared to return the documents to the petitioner, in the event of petitioner approaching them.