MANI Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) THIS Criminal Revision Petition has been filed seeking an order to set aside the order, dated 8.3.2004 made in Crl.M.P.No,5133 of 2003, in C.C.No,354 of 2003 on the file of the Judicial Magistrate No.II, Pondicherry.

(2.) IT is seen that a Petition was filed by the petitioner/third party under Section 452 of the Code of Criminal Procedure, wherein the petitioner herein had sought an order directing the delivery of the articles recovered under CP 235/2002, dated 12.8.2002 and CP 248/2002, dated 19.8.2002 to the petitioner.

(3.) MR. N. Doraisamy, learned counsel appeared for the Second Respondent as Legal Aid Counsel and the learned counsel argued on behalf of the Second Respondent, who was the convicted accused and hence, he is entitled to remuneration as per Rules.