SIRICHAI SASANARAKHIT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner filed the instant revisional application assailing the Order dated 2nd June, 2014 passed by the Learned Chief Judicial magistrate, Howrah rejecting the petitioner's prayer for returning the passport and VISA in connection with Bally P.S. Case No. 375 of 2013 under Sections 401/379/120B of the Indian Penal Code.

(2.) Mr. Biplab Mitra, learned Advocate appearing for the petitioner submitted that the petitioner is a citizen of Thailand and he has come to Kolkata as a tourist.

(3.) Mr. Mitra further submitted that on 16th July, 2013 at about 4:25 P.M. Swami Bodhisswatananda @ Pinki Maharaj of Ramkrishna Mission Bellur, Howrah lodged a written complaint that when Maharaj Ji entered the museum then he found that Model No. E-5 was lying flat and Model Cabinet overturned inside the cabinet. Upon enquiry he found that one of the teeth of Sree Sree Sarada Maa was missing along with Rudraksha Mala. He further found that 2 Bel Metal and 1 Bati were also missing. He immediately complained to his higher official. As a result the above Bally Police Station case was initiated against the petitioner.