RONDA CHENNAMMA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition is filed for a mandamus to declare the action of the respondents in not returning the gold chain recovered from the accused in Crime No. 56/2003 on the file of Railway Police Station, Nandyal, as illegal and arbitrary. Despite service of notices, no one appeared for the respondents at the hearing.

(2.) I have heard Sri Narasimha Rao Gudiseva, learned Counsel for the petitioner.

(3.) While the petitioner was travelling in 303 Passenger from Donakonda to Bethamcherla in a general compartment on 15.8.2003, an unknown person had snatched away her gold chain weighing 1 1/2 tulas (15 grams) at 3.30 p.m. On the report given by the petitioner, respondent No. 2 has registered Crime No. 56/2003 for the offence under Section 379 I.P.C. During investigation, the stolen gold chain was recovered from respondent No. 4 by the Investigating Officer. Respondent No. 4 was arrested and was remanded by the Judicial First Class Magistrate for Railways, Guntakal. The petitioner has identified the gold chain during the identification parade held on 27.9.2003.