JAHAR SINGH GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition is preferred by the petitioner/complainant under Sec. 482 of Cr.P.C. taking exception to the order dtd. 9/6/2021 passed by the Court of the Second Additional Sessions Judge, Karera, District Shivpuri, whereby the application preferred under Sec. 457 of Cr.P.C. by the petitioner stands rejected.

(2.) It is the grievance of the petitioner that on a fateful day dacoity was committed by some accused persons at the house of petitioner to the tune of Rs.1,24,00,000.00 (Rs..00One Crore Twenty Four Lacs only). F.I.R. was registered vide Crime No. 172/2021 and investigation carried out. The accused persons were arrested and charge sheet was filed. The case is pending consideration for trial. Incidentally, Rs.53,16000.00 (Rs..00Fifty Three Lacs Sixteen Thousand Only) and some silver ornaments were recovered from the possession of accused persons.

(3.) An application under Sec. 457 of Cr.P.C. was filed by the present petitioner-Jahar Singh Gurjar in which he sought interim custody of Rs.45,16000.00. The said application of the petitioner was rejected, therefore petitioner has preferred this petition under Sec. 482 of Cr.P.C. before this Court.