DOMMETI VENKATA SWAMY Vs. SATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C. questioning the order, dated 19.03.2020 passed in Crl.M.P.No.228 of 2020 in Cr.No.178 of 2019 on the file of the learned Special Judicial First Class Magistrate (for Prohibition and Excise Offences), Nalgonda.

(2.) Heard the learned counsel for the petitioner-A1 and the learned Addl. Public Prosecutor representing the State.

(3.) The petitioner herein filed a petition under Section 457 Cr.P.C. to give interim custody of seized Ammonia Nitrate of the quantity of 323 metric tons to him. The trial Court, on considering the material on record, came to the conclusion that since the case property is explosive in nature, there is every chance that the petitioner may mis-utilise or dispose of the property or dealt in any other manner and the petitioner is in the habit of storing excess stock in contravention of rules and not maintaining the proper records, it cannot be given for the interim custody to the petitioner.