SMT. PRABHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This petition under section 482 of the Cr.P.C. has been filed against the judgment dated 10.9.2015 passed by the Chief Judicial Magistrate, Jabalpur in criminal case no. 13696/2009 which has been confirmed vide order dated 7.9.2016 passed by the 9th Additional Sessions Judge, Jabalpur in criminal revision no. 216/16 whereby the applicant's prayer with regard to interim custody of the stolen property has been rejected.

(3.) Having considered the contention of learned counsel for the parties and on perusal of the record it is found that in the aforesaid case, some of the accused persons are absconded and the case is still pending, therefore, the learned Trial court / CJM, Jabalpur vide its judgment dated 10.9.2015 has directed that at the time of final disposal of the case with regard to the absconded accused persons; final order for the disposal of the property shall be passed. In the appeal 9th Additional Sessions Judge has affirmed this order acquitting the other accused persons who were convicted by the judgment dated 10.9.2015.