MOHAMMED MOHSIN ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C. challenging the order, dated 03.12.2019 in Crl.M.P.No.2326 of 2019 in Cr.No.334 of 2019 on the file of the Judl. Magistrate of I Class, Sulthanabad.

(2.) The petitioner-owner of the property filed Crl.M.P.No.2326 of 2019 for interim custody of the case property i.e., Ashok Leyland Goods Carriage- HMV, DCM Van bearing No.TS-01-UB-4445. The learned Magistrate, vide impugned order, dismissed the petition. Hence, this revision.

(3.) Learned counsel for the petitioner submits that the petitioner is the owner of the vehicle and the petitioner is no way concerned with the alleged crime and he is not aware of the transportation of the animals as the vehicle of the petitioner was taken on rent by some third parties. He further submits that the vehicle of the petitioner was not involved in other cases. He further submits that if the vehicle is exposed to air, sun and rain, there is every possibility of the vehicle getting damaged and hence, seeks interim custody of the vehicle.