KAVYA R AND OTHERS Vs. STATE AND OTHERS

JUDGEMENT

(1.) Petitioners have filed this petition under Section 397 of Cr.P.C. in the light of the rejection of their prayer for interim custody of Rs.50 lakhs relating to S.C.No.1524/2011 pending on the file of the FTC XIV, Bangalore City. Their application came to be dismissed by virtue of a considered order dated 19.6.2012. Hence, they have filed this revision petition.

(2.) The facts leading to this revision petition are as follows:-

(3.) During the pendency of the trial, the petitioners had chosen to file application under Section 451 and 457 of Cr.P.C. for release of property of Rs.50 lakhs to their custody. Learned Sessions Judge vide order dated 6.2.2012, has rejected the said application. Being aggrieved by the said order, the petitioners have filed Crl.Rev.Pet.No.191/2012 before this Court. The said revision petition had been allowed earlier by remanding the matter to the trial Court to consider the prayer of the petitioners. Inspite of the same, the trial Court has chosen to reject the said application on 19.6.2012.