JARUPULA ENGAL 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 03.12.2020 passed in Crl.M.P.No.231 of 2020 in Crime No.161 of 2020 on the file of the III Additional Judicial First Class Magistrate, Warangal.

(2.) The facts in issue are that the petitioner is the owner of the Tractor and Trailer bearing Nos.TS 03 EE 4123 and AP 36 Q 6600 respectively and the same were seized in Crime No.161 of 2020 of Sangem Police Station, which was registered for the offence punishable under Section 420 I.P.C. and Section 7 of the Essential Commodities Act, and the said vehicle was kept in the police station. During the pendency of investigation, the petitioner, claiming to be the owner of the said vehicle, filed Crl.M.P.No.231 of 2020 before the III Additional Judicial First Class Magistrate, Warangal, seeking interim custody of the vehicle. By an order, dated 03.12.2020, the learned Judge returned 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.