(1.) Heard Shri A.B. Mirza, advocate for the applicant, Shri N.B. Jawade, A.P.P. for non-applicant no.1 and Shri M.P. Khajanchi, advocate for non-applicant no.2.
(2.) Rule. Rule made returnable forthwith.
(3.) The applicant has challenged the order passed by the learned Magistrate on 1st April, 2013 rejecting the application filed by the applicant for grant of interim custody of 7 bullocks and allowing the application filed by the non-applicant no.2 under Sec. 451 and 457 of the Code of Criminal Procedure and granting interim custody of the bullocks to the non-applicant no.2. The applicant has also challenged the order passed by the Sessions Court on 18th June, 2013 dismissing the revision filed by the applicant and confirming the order passed by the learned Magistrate.