DASHRATH PRASAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPLICANT has filed this revision against the order dated 23-6-2006 passed by Fourth Additional Sessions Judge, Chhatarpur, in Sessions Trial No. 40 of 2006, rejecting his application under Sections 451 and 457 of the Code of criminal Procedure, seeking interim custody of Maruti Van No. MP-16/ w/0011.

(2.) AFORESAID vehicle had been seized by 'city Kotwali Police of chhatarpur in connection with Crime No. 157 of 2005, registered under sections 302 and 396 of the Indian Penal Code.

(3.) ACCORDING to prosecution, accused/non-applicant Nos. 2 to 5 committed murder of Virendra and looted his money. It is alleged that the said maruti Van was used in commission of the offence.