RAMDHARI YADAV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition coming before the Court for admission is taken up for final-hearing at the request of the Counsel appearing on both sides.

(2.) The revision is directed against the order of interim custody passed by the Sessions Judge in reversion of the order passed by the Magistrate. it relates to 1 00 chairs said to have been seized by the police during investigation of the case.

(3.) The petitioner who is the complainant and on whose complaint the police have sent charge sheet on the respondent, made application for interim custody as provided under Section 451 and/or 457. While the Magistrate directed to entrust the interim custody of chairs to the petitioner on the ground that as claimed by him they belongs to him and they had been removed by committing theft ; the Session Judge on revision reversed that order on a different reason.