RAVIKUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD finally.

(2.) THIS application under Section 482 of Cr.P.C. is directed against an order dated 04/2/2014 passed in Criminal Revision No. 02/2014 by learned 2nd Additional Sessions Judge, Seoni affirming the order dated 12/11/2013 passed by learned Chief Judicial Magistrate, Seoni in Criminal Case No. 4323/2014, whereby an application filed by the applicant for handing over the possession and custody of vehicle Scorpio bearing registration number M.P. 18 -C 9000 involved in the crime has been dismissed.

(3.) LEARNED counsel appearing for the applicant has contended that learned Courts below while passing the impugned orders have failed to exercise its jurisdiction vested with them and committed grave error of law in holding that the aforesaid property will require at the time of trial, therefore, seized properties cannot be given on Supurdginama. It is further submitted that learned Courts below did not consider the fact that the applicant is the owner of the vehicle and if the seized vehicle be kept for a long time in open space at the police station, it will be damaged by vagaries of weather.