VINAYAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri. V.D. Muley, the learned counsel for the petitioner and Shri V.P. Maldhure, the learned Additional Public Prosecutor for the respondent / State.

(2.) Rule. Rule made returnable forthwith, with the consent of parties.

(3.) Petitioner is challenging the order dated 7.11.2017 rendered by the learned Judicial Magistrate First Class (Court-2), Saoner below Exhibit 29 in Regular Criminal Case 101 of 2017, thereby rejecting the application seeking interim custody of tractor seized in POR 10 of 2017. The order impugned rejects an application under section 457 of the Code of Criminal Procedure.