CIRI MULLA ANIL KUMAR 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 04.11.2020 passed in Crl.M.P.No.558 of 2019 in Crime No.186 of 2019 on the file of the Additional Judicial Magistrate of First Class at Bhongir.

(2.) The facts in issue are that the petitioner is the owner of the Eicher Goods Carriage-HMV bearing No.TS 12 UB 5022 and the said vehicle was seized in Crime No.186 of 2019 of Bibinagar Police Station, which was registered for the offence punishable under Section 380 I.P.C., and the same was deposited before the Court. During the pendency of investigation, the petitioner, claiming to be the owner of the said vehicle, filed Crl.M.P.No.558 of 2019 before the Additional Judicial Magistrate of First Class, Bhongir., seeking interim custody of the vehicle. By an order, dated 04.11.2019, the learned Judge dismissed the application. 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.