SONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner under Sec. 528 of the BNSS, 2023 has been filed by the petitioner feeling aggrieved by the order dtd. 06/10/2025 passed by First Additional Sessions Judge, Narsinghgarh, District - Rajgarh in S.T. no. 258/2025, whereby the application for release of seized gold and silver jewellery articles was dismissed.

(2.) The exposition of fact giving rise to present petition, in brief, is as under:-

(3.) Learned counsel for the petitioner, in addition to the grounds mentioned in the petition contends that the petitioner is falsely implicated in the alleged offence to justify the wrongful acts of police officials. No one has ever claimed ownership of the seized jewellery articles. The petitioner is rightful owner of the jewellery articles. The trial Court has committed error in rejecting the application for release of gold and silver jewellery articles on Supurdagi.