RAJENDRA HANUMANTHU NANGRE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case, under Sections 397 and 401 of Cr.P.C., is filed by the petitioner/claimant, to set aside the order, dated 22.10.2020, passed in Crl.M.P.No.217 of 2020 in Cr.No.425 of 2019 of Shadnagar Police Station, by the Additional Judicial Magistrate of First Class.

(2.) Heard Sri J.Prabhakar learned senior counsel appearing for the petitioner/claimant, Smt. K.Kalyani, learned counsel appearing for the 2nd respondent and learned Public Prosecutor appearing for the 1st respondent-State. Perused the record.

(3.) The petitioner herein is claimant and owner of the seized property in Cr.No.425 of 2019. He has filed an application under Section 451 of the Cr.P.C. vide Crl.M.P.No.217 of 2020 in Cr.No.425 of 2019 before the Court below seeking interim custody of the said property. The Court below has dismissed the said petition vide order dated 22.10.2020 on the ground that the contents of the panchanama and remand report does not clearly disclose that he is the owner of the said properties until trial is commenced, if the petitioner appears before the said Court and identifies his property in the witness box and his ownership claiming his rights over the property decided by the said Court.