CHAVLA PITCHAIAH Vs. STATE OF AP

JUDGEMENT

(1.) Black Jaggery of the petitioner was said to have been seized and a case was registered under Section 34(2) read with Section 34(e) of A.P. Excise Act, 1968. The learned Counsel for the petitioner submitted that the petitioner is the owner of the stock and that when the petitioner filed a petition under Section 457 Cr.P.C., seeking for interim custody of the stock, the learned Trial Judge returned the application stating that he did not have jurisdiction to entertain the application. I consider that the trial Court has jurisdiction to entertain the application on merits. The criminal revision case accordingly is ordered returning the case to the trial Court for disposal with a direction to dispose of the application on merits within three months from the date of receipt of a copy of this order. Consequently, Crl. RCMP filed in this revision shall stand closed.