MOHAMMED IBRAHIM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C. against the order, dated 23.11.2020 in Crl.M.P.No.484 of 2020 in Cr.No.484 of 2020 (of P.S. Moinabad) on the file of the II Additional Junior Civil Judge-cum-XVI Additional Metropolitan Magistrate, Cyberabad at Rajendranagar, seeking interim custody of Eicher DCM Br.No.AP-28-TC-6097.

(2.) The petitioner filed Crl.M.P.No.484 of 2020 for grant of interim custody of Eicher DCM Br.No.AP-28-TC-6097, which was seized in the above crime. The learned Judge, vide impugned order, dismissed the petition. Hence, this Criminal Revision Case.

(3.) Learned counsel for the revision petitioner submits that the petitioner is the owner of the vehicle and if the vehicle is not released, he would be put to irreparable loss. He further submits that if the vehicle is exposed to air, sun and rain, there is every possibility of the vehicle getting damaged and hence, seeks interim custody of the vehicle.