S. SENTHIL KUMAR, ERODE Vs. STATE

JUDGEMENT

(1.) HEARD both sides.

(2.) AGGRIEVED against the order passed by the learned Judicial Magistrate No. III, Erode, in the application moved by the petitioner under Section 451 of the Code of Criminal Procedure, seeking custody of the currency notes alleged to have been robbed from his custody.

(3.) THE learned Judicial Magistrate No. III, Erode, has held that as the material objects are currency notes, it cannot be returned for interim custody.