BHUKYA RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C. questioning the order, dated 23.09.2019, passed in Crl.M.P.No.293 of 2019 in Crime No.28 of 2019 on the file of the Principal Judicial Magistrate of First Class at Bhongir.

(2.) The facts in issue are that the petitioner is the owner of the Tata Motors Ltd. Goods Carriage LMV bearing No.TS 30 T 4916 and the said vehicle was seized in Crime No.28 of 2019 of Bommalaramaram Police Station, which was registered for the offences punishable under Sections 380 and 381 I.P.C., and the same is deposited before the Court below. During the pendency of investigation, the petitioner, claiming to be the owner of the said vehicle, filed Crl.M.P.No.293 of 2019 before the Principal Judicial Magistrate of First Class at Bhongir, seeking interim custody of the vehicle. By an order, dated 23.09.2019, the learned Judge dismissed the application with regard to release of the vehicle. Challenging the same the present revision is filed.

(3.) Learned counsel for the petitioner submits that there is every possibility of the vehicle getting damaged, if it is kept exposed to vagaries of nature at the premises of Police Station and hence seeks interim custody of the vehicle.