RAVIN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C. against the order dated 24.6.2019 passed by learned Additional Sessions Judge, Sri Karanpur, District Sri Ganganagar (in Cr. Misc. Case No.158/2019, arising out of FIR No.19/2019, P.S. Gajsinghpur, District Sri Ganganagar), whereby the court below has rejected the application filed by the petitioner under Section 451 Cr. P.C., for release of Bolero Ambulance No.RJ07PA8537.

(2.) Learned counsel for the petitioner has made a limited argument that under Section 451 Cr.P.C., the domain of the learned court would be to order for custody and disposal of the property pending trial in certain cases. Furthermore, under Section 451 Cr.P.C. in Explanation, as per learned counsel for the petitioner, the word "property" includes any property regarding which an offence appears to have been committed or which appears to have been used for the commission of any offence.

(3.) Learned counsel for the petitioner has placed reliance on the judgment of the Hon'ble Apex Court in Sunderbhai Ambalal Desai Vs. State of Gujarat, reported in AIR 2003 SC 638, relevant portion of which is as follows:-