MANOHAR RAMRAI REVANKAR Vs. COMMISSIONER OF POLICE THANE

JUDGEMENT

(1.) THIS petition is filed under Article 227 of the Constitution of India, exercising the power under Section 482 of the Criminal Procedure Code for quashing the order passed by the learned Chief Judicial Magistrate, Thane in M.A.No.963-A/93 in C.R.No.I-29/93 of Kopri Police Station.

(2.) THE petitioner who is the original complainant while disclosing the offence stated that the gold weighing 133.100 grams owned by him had been stolen and that was recovered by the police and is in the custody of the learned Chief Judicial Magistrate, Thane, pending the trial. THE learned Magistrate rejected the application of petitioner for return of the gold. Against the rejection order, the petitioner had preferred Criminal Revision Application No.297 of 1993 before the learned IInd Addl. Sessions Judge, Thane which also came to be dismissed by his order dated 23.8.1994. Hence this petition.