NAMBOOR JEWELLERS Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 19/1/2022, passed in Crl.R.P.No.32/2020, by the VI Additional District and Sessions Judge, Mysuru, whereby, confirming the order dtd. 10/11/2020, passed in Crime No.34/2020, by the IV Additional Senior Civil Judge and JMFC, Mysuru, registered for offences punishable under Ss. 406 and 420 of the IPC, whereby, the learned Magistrate turns down the application filed by the petitioner under Ss. 451 and 457 of the Cr.P.C. seeking interim custody of gold bullion seized in P.F.No.31/2020.

(2.) Heard Sri. P.N.Prashanth, learned counsel appearing for the petitioner and Sri K.S.Abhijith, learned High Court Government Pleader appearing for the respondent.

(3.) The petitioner claims to be the victim in the complaint registered by the Complainant, one Indar Chand D., against Hameed Ali, who is arrayed as accused No.1. The complaint becomes an FIR in Crime No.34/2020. In the said crime, during the course of the investigation, the police had recovered half kilogram of gold from the shop of the petitioner and the same is reported before the Court in P.F.No.31/2020, as it was involved in the transaction.