TANNERU RAM BABU Vs. STATE OF A P

JUDGEMENT

(1.) ALL these petitions have been filed under Section 482 Cr.P.C. pursuant to the orders passed by the Courts below on the applications filed under various provisions in Chapter XXXIV of Cr.P.C. relating to the disposal of the property, such as, under Sections 451 Cr.P.C, 457 Cr.P.C. etc.

(2.) I have heard the learned counsel appearing for the petitioners and the learned Additional Public Prosecutor representing the State.

(3.) SOME criminal petitions have come to the notice of this Court wherein jurisdiction of this Court under Section 482 Cr.P.C. is invoked despite there are specific remedies available under different provisions of law. The question which this Court takes up for consideration is not that the Court has no power or jurisdiction to dispose of these petitions and some other petitions of similar nature. But this Court wants to examine the desirability and the justification in entertaining this kind of applications by exercising inherent powers under Section 482 of the Code. Indisputably this Court can exercise inherent powers under Section 482 Cr.P.C. despite some other remedy is provided for the applicants under the other provisions of law. The learned counsel appearing for the petitioners also placed some decisions of the Apex Court and this Court which are to the effect that even when an alternative remedy is available to a party, he can still invoke jurisdiction of this Court under Section 482 Cr.P.C. There is absolutely no quarrel to the said proposition of law.