MADHU D CHELLANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ? This Criminal Writ Petition is filed by the petitioner-Madhu C. Chellani, praying that LAC Case No. 589 of 1992, pending in the Court of the Metropolitan magistrate, Mulund, Bombay, be quashed. The petitioner has also prayed that the order dated 30th April, 1992, whereby sony T. V. 2062 and V. C. R. Model G 10, which was seized by the Police, be returned to him. After perusing the Roznama, it appears that on 21st October, 1992, ad-interim relief in terms of prayer clause (c) was granted on the petitioner s depositing Rs. 5,000/- with Bhandup Police Station and further executing personal bond of Rs. 10,000/- and respondent No. 2 herein was directed to return the property which was seized by him from the petitioner s Kailash Video centre.

(2.) FEW relevant facts are as follows : The petitioner is running a video cinema at Kailash video Centre, Opp. A. P. I. , Bhandup (West) Bombay. The petitioner s case is that he shows certified films to the members of the society. On or around February, 1992, respondent No. 1 seized Sony Colour T. V. 2062 and Video cassette Recorder valued at Rs. 27,000/ -.

(3.) IT is the contention of the petitioner that the respondents have purported to charge him under section 33 (w)of the Bombay Police Act, 1951 and that the said order of seizure is bad in law and hence is required to be set aside.