DIRECTORATE OF REVENUE INTELLIGENCE Vs. MOHAMMAD SALIM KHATRI

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. seeks the setting aside of an order dated 6th May, 1995 passed by Additional Chief Metropolitan Magistrate, New Delhi dismissing the application of the petitioner seeking permission to dispose of nine Honda cars.

(2.) Application for permission to dispose of nine Honda cars dated 11th July, 1994 was filed alleging that these cars were seized by the Directorate of Revenue Intelligence in August/September 1992 and have been exhibited in Court on 10th February, 1994. Cars are presently parked in open space at IGI Air Cargo Complex and their condition is deteriorating day by day thereby resulting indepreciation in their value. Out of the nine cars, only three cars have been claimed by accused No. 1. It was prayed that said cars may be permitted to be disposed of on the terms and conditions as may be deemed fit and proper by the Court.

(3.) Both the accused/respondents contested the application by filing separate replies. In the reply filed by respondent No. 1 it is alleged that he is not claiming any right, title or interest in any of the cars nor is he in any way concerned with the importation thereof.