DILEEP SINGH CHAUHAN Vs. STATE OF M.P.

JUDGEMENT

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

(2.) THIS revision petition under Section 397/401 of Cr.P.C. is preferred by the petitioner against the order dated 27.11.2013 passed by the Special Judge Bhind, District Bhind in Sessions Trial No. 76/2013, whereby the application filed by the petitioner under Sections 451 and 457 of Cr.P.C. for releasing Motorcycle bearing No. M.P.07 -M.K.7090 in interim custody has been rejected.

(3.) IN response, learned Public Prosecutor supported the impugned order and prayed for dismissal of this revision petition.