KOTAK MAHINDRA PRIME LTD. Vs. STATE AND ORS.

JUDGEMENT

(1.) THE petitioner has filed the above Criminal Revision Petition challenging the order dated 19.4.2010 passed by the Court below in rejecting the application filed by the petitioner under Section 451 of Cr.P.C. for return of property, namely, TELCO INDICA DLE bearing Registration No. TN 07 AZ 4140.

(2.) THE case of the petitioner in brief is as follows:

(3.) ON the other hand, the learned counsel for the respondents 3 and 4 submitted that there is a dispute between the respondents 2 to 4 and, therefore, the vehicle should not be returned to the petitioner.