JERAMBHAI MAVJIBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The present petition is filed against the order of the Revisional Court confirming the order the Trial Court in giving custody of the vehicle involved to the accused, who has been acquitted, is under challenge.

(3.) This stands out boldly that the offence which was alleged by the petitioner against the accused was not made out and therefore, the accused was acquitted. At the time of acquittal, the vehicle was handed over by the Court to the accused. The acquittal has become final. The acquittal having become final, the custody of the vehicle has to go with the accused because he was found to be in possession.