MAHESH YADU KHANDZODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal. Learned APP waives service on behalf of respondents -State.

(3.) By this petition, the petitioner has impugned the order dtd. 27/6/2019 passed by the learned Judicial Magistrate First Class, Satara, by which petitioner 's application (Exhibit 1) in Misc. Application No. 280/2019, seeking custody of the property i.e. i.e. Tempo bearing registration No. MH-11-CH-3694, came to be rejected as well as the order dtd. 16/3/2021 passed by the learned Additional Session Judge, Satara, in Criminal Revision Application No. 93/2019, rejecting the said application and thereby confirming the order dtd. 27/6/2019.