UMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Additional State Public Prosecutor.

(2.) The petitioner is before this Court in the following circumstances:

(3.) The learned Counsel for the petitioner would point out, that the Courts below have taken a consistent view, that the silver in question is suspected to have been stolen from unknown persons. Notwithstanding that, the petitioner sought to produce proof of having purchased the same and had produced bills in that regard. The Courts below have taken a view that, no injustice would be caused, if the silver is kept in the custody of the Court, till after the trial and have rejected the petitions.