RAMESH KRIPLANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner challenging the impugned order dated 15.01.2021 passed by Learned Additional Session Judge No.3, Bhilwara whereby the learned Judge partly allowed the petitioner's application filed under Section 451 Cr.P.C. and refused to release the seized cash amount of Rs.18,60,000/- in favour of the petitioner.

(2.) Learned counsel for the petitioner submits that the seized amount of Rs.18,60,000/- which was recovered from the possession of the accused person, belongs to the petitioner and the complainant Shankar Lal has no objection if the said amount is released in favour of the petitioner as the complainant was mere an employee in the firm of the petitioner. Therefore, it is prayed that the amount in question be released in favour of the petitioner.

(3.) Learned Public Prosecutor has opposed the prayer made by the counsel for the petitioner, however learned counsel for respondents No.2 & 3 has no objection if the amount in question is released in favour of the petitioner.