GHANSHYAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Sri Rajendra Kumar Dwivedi, learned A.G.A. as well as perused the documents available on record.

(2.) This petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'Code') has been filed by the complainant-petitioner for quashing the impugned order dated 3.6.2010, passed by the learned Special Judge (Gangster), Gonda in Criminal Misc. Case No. 15 of 2010 by which the learned Special Judge has rejected the application moved by the complainant-petitioner for releasing the currency notes in his favour.

(3.) The relevant facts giving rise to the present petition, in brief, are that on the written report of the complainant-petitioner, the police of Police Station Pachapedwa,District Barlrampur, registered a case under Section 406 I.P.C. against the accused Banshidhar. During the course of investigation as many as six persons were said to have been arrested by the police in police encounter case. The accused were interrogated and searched by the police. On interrogation, accused confessed their involvement in commission of loot and an amount of Rs. 3,00,000/- was recovered from their possession. The amount was seized by the police which was deposited in Mal-khana and later on it was transmitted to the treasury. The accused were challaned under Sections 392, 411, 120-B I.P.C. and 3(1) U.P. Gangster Act. The complainant-petitioner thereafter moved an application under Section 451/ 457 of the Code for releasing the amount of Rs. 3,00,000/- recovered by the police from the possession of the accused claiming the amount to be his own. On the application of the complainant-petitioner, the learned Special Judge (Gangster), Gonda called the report from the police station concerned and after perusal of the police report, he found that it was a case property which was to be produced before the court during the trial. Therefore, he did not think it proper to release the amount in favour of the complainant-petitioner. Consequently, he by impugned order rejected the application which has given rise to the present petition.