NATHU LAL Vs. STATE

JUDGEMENT

(1.) THIS revision has been filed against an order refusing to release the property pending in a criminal trial. The applicant was being prosecuted for an offence under Section 4 of the Public Gambling Act. Certain properties, i. e. a watch, a ring and currency notes of Rs. 200 were seized under Section 13 of the Act and brought to the court. The accused moved an application for release of these properties. The trial Court rejected the application. This order is now being sought to be revised.

(2.) THE Order could be passed only under Section 451 of the Criminal P. C. 1973 which reads as under:

(3.) LEARNED Counsel contended that the wrist watch which has been seized will deteriorate unless it is properly preserved, i, e. it is occasionally wound up and cleaned. If the applicant has such an apprehension he can move the trial Court to pass suitable orders.