C MOTHI SINGH Vs. STATE

JUDGEMENT

(1.) THE petitioner is the owner of the property namely gold ingots and currency notes to the tune of Rs.11,500/-

(2.) THE learned counsel for the petitioner submits that the petitioner is a Pawnbroker and the above said properties were stolen from his shop. It is also submitted by the learned counsel for the petitioner that the above said properties also recovered. THE learned counsel for the petitioner contended that no prejudice would be caused to the prosecution in the event of granting interim custody of the above said properties.