RAJENDRA HANUMANTHU NANGRE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Section 482 of the Cr.P.C. to quash the order dated 06.01.2020 in Criminal Revision Petition No.63 of 2019 passed by the Principal District and Sessions Judge at Mahabubnagar (for short, Revisional Court), confirming the order dated 18.11.2019 in Crl.M.P.No.982 of 2019 in Crime No.425 of 2019 passed by the Additional Judicial Magistrate of First Class, Shadnagar (for short, Court below) and also for a consequential direction to release the fixed deposit amounts under various receipts.

(2.) Heard Sri J.Prabhakar, learned counsel for the petitioner and learned Assistant Public Prosecutor.

(3.) The petitioner-L.W.5, claiming to be the owner of seized cash of Rs.2,88,79,300/-, filed an application under Section 451 of Cr.P.C. vide Crl.M.P.No.982 of 2019 in Crime No.425 of 2019 before the Court below to return the said seized cash. The Court below has dismissed the said application on 18.11.2019 on the ground that the seized cash is huge amount and the identification of cash by the witnesses including the petitioner is very much necessary and the seizure of cash from each accused is very essential, and if the cash is returned to the petitioner, he may not produce the same before it as it is and the identification of seized cash is very much necessary to prove the prosecution case. Feeling aggrieved by the said order, the petitioner filed a revision vide Criminal Revision Petition No.63 of 2019 and the Revisional Court, by order dated 06.01.2019, has dismissed the revision on the ground that there is a dispute with regard to the ownership over the case property between L.W.5 and L.W.6, as per their 161 Cr.P.C. statements also go against the claim of the revision petitioner. Feeling aggrieved by the said order, the petitioner filed the present petition.