ARVIND D CHOKSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. MR Barot learned Senior Counsel with Mr. SG Amin for the applicant and Mr MR Shah learned counsel for respondent no. 2 (Ori. complainant) in extensio.

(2.) This Criminal Revision Application is preferred by the applicant-Arvind D. Chokshi, who is neither an accused nor a witness of prosecution mentioned in the complaint filed by respondent no. 2. The applicant preferred an application dated 4.4.2001 under sec. 457 of the Code of Criminal Procedure (hereinafter referred to as "CrPC" for short) for the release of goods seized from the applicant by the respondent no. 2 on 28.3.200 before the Ld. Special Judge, City Sessions Court, Ahmedabad in Crime No. RC.2(E)/2001/BS and FC/Mumbai under investigation with C.B.I., Mumbai. After hearing the counsel appearing for the applicant and CBI, learned Special Judge vide order dated 21.5.2001 rejected the application being Criminal Misc. Application No. 662/2001.

(3.) Being aggrieved and feeling dissatisfied with the order passed by the ld. Special Judge, the present Criminal Revision Application has been preferred.