LAWS(GJH)-1966-8-13

LALLURAM MOHANLAL Vs. STATE OF GUJARAT

Decided On August 01, 1966
LALLURAM MOHANLAL Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) WHEN a property is not proved to be stolen, it cannot be confiscated and must be returned to the person from whose possession it was taken. The order of confiscation in the present case, is therefore, set aside and it is ordered that the property should be returned to the person from whose possession it was taken by the police. Appeal allowed.