SHANTHILAL Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner was running a Jewelery Mart. On 16.11.2013, when he entered his shop, he found that certain gold jewels were missing to the tune of 4500 grams. He found that the grill gate was cut open and the accused persons had decamped with the jewels. The petitioner given a complaint to the 1st respondent police and an FIR was registered in Crime No.510 of 2013 for an offence under Section 457 and 380 IPC. A Special Team was formed to investigate the case. After a thorough investigation, the Special Team based on the information collected, headed to Jharkand and arrested the accused persons and recovered the stolen articles.

(2.) The Special Team was able to recover only 64 grams of gold and the same was deposited before the learned Judicial Magistrate III, Cuddalore and the petitioner has also filed a petition for return of property and the same was handed over to the petitioner.

(3.) All the accused persons who were arrested, were produced before the Magistrate and they were all remanded to Judicial custody. The police custody was given for eight days. A1 & A2 were granted bail and A4 was remanded through a PT warrant, when he was arrested in another case.