MUNNALAL Vs. STATE OF M.P.

JUDGEMENT

(1.) WITH the consent of parties, matter is heard finally.

(2.) THIS petition is filed under section 482 CrPC challenging an order dated 23.4.2003 passed by 15th Additional Sessions Judge, Bhind in criminal revision No. 53/03 whereby Sessions Judge has confirmed the order dated 26.3.03 passed by Judicial Magistrate Class I, Mehgaon.

(3.) APPLICANT is the registered owner of the said trolley. For this purpose he has filed a photocopy of the registration book issued by the RTO. Apex Court in the case of Sunderbhai Ambalal Desai v. State of Gujarat, 2003 (11) MPWN 1 has held that the property seized by the police should be disposed of without any undue delay and the vehicle should be handed over to the registered owner. Present applicant is the registered owner of the said trolley.