STATE OF KARNATAKA Vs. ASHVIN DAVE

JUDGEMENT

(1.) THOUGH the matter is listed for orders, it is taken up for final disposal.

(2.) AS per the report of the police, the respondent herein, expired on 22.06.2014.

(3.) ADMITTEDLY , the respondent was not the registered owner of the vehicle alleged to have been seized and taken possession. The learned Magistrate convicted the accused by inferring that he had admitted possession of the vehicle in criminal revision petition filed by him before the Hon'ble High Court. The learned District Judge on reading of all the concerned judgments of criminal revision petitions passed by this Court has found that there is no such admission on the part of the accused about the possession of the vehicle in question.