SHANKAR TIMBER AND PLYWOOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 6/3/2023 passed on applications filed under Sec. 451 read with 457 of the Cr.P.C . in crime No.16/2023. The application so filed was for release of plywood that was seized at the time of search conducted.

(2.) Heard Sri. Nishit Kumar Shetty, learned counsel appearing for the petitioner, Smt. K.P. Yashodha, learned HCGP appearing for respondent No.1 and have perused the available material on record.

(3.) Learned counsel for the petitioner submits that the concerned Court in an application filed by the manufacturer of the goods, the Court has permitted release of those goods, but the same goods which were lying inside the shop of the petitioner is not released. Therefore, there is incongruity between what the concerned Court has ordered in identical circumstances.