N. BAASKARAN Vs. STATE AND ORS.

JUDGEMENT

(1.) CRIMINAL Revision case is directed against the order made in Crl.M.P. 6187 dated 22.01.2015 on the file of the learned XI Metropolitan Magistrate, Saidapet, Chennai, by which, the learned Magistrate has directed the petitioner to return the 8 original documents bearing Nos. 1447/2011 to 1454/2011, within one month from the date of passing of the order i.e., or before 20.2.2015, for the purpose of deciding the issue of interim custody of the abovesaid documents.

(2.) MATERIAL on record discloses that earlier, in Cr. No. 330 of 2011 N. Baaskaran, petitioner herein has filed Crl.M.P. No. 3376 of 2013 on the file of the learned XI Metropolitan Magistrate, Saidapet, Chennai, for return of the documents and by order dated 05.06.2013, the learned Magistrate has passed the following orders.

(3.) ONE of the grounds of challenge to the order in Crl.M.P. No. 3376 of 2013 dated 05.06.2013, in Criminal Revision Case was that though she was the complainant in Cr. No. 330 of 2011, no opportunity of hearing was given to her, in Criminal Miscellaneous Petitions.