BANDARI MADHU 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 21.09.2020 passed in Crl.M.P.No.-- of 2020 in Crime No.69 of 2020 on the file of the Judicial First Class Magistrate at Alair.

(2.) The facts in issue are that the petitioner is the owner of Tractor bearing No.TS 27 C50 78 and the said vehicle was seized in Crime No.69 of 2020 of Gundala Police Station, which was registered for the offence punishable under Section 307 read with 34 IPC and the same was deposited before the Court vide C.P.No.183 of 2020. During the pendency of investigation, the petitioner, claiming to be the owner of the said vehicle, filed Crl.M.P.No.---- of 2020 before the Judicial First Class Magistrate at Alair, seeking interim custody of the vehicle. By an order, dated 21.09.2020, the learned Judge dismissed the application. Challenging the same the present revision case 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 and hence seeks interim custody of the vehicle.