MIR FAROOQ ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner - owner of the property under Sec. 451 read with Sec. 457 of Code of Criminal Procedure against the order passed in Crl.M.P.No.1031 of 2023 on the file of the Additional Junior Civil Judge - cum - VII Additional Metropolitan Magistrate at Hayathnagar in Crime No.77 of 2023 of PS Vanasthalipuram, Rachakonda District.

(2.) The brief facts of the case are that the Sub-Inspector of Police of PS Vanasthalipuram on receiving credible information on 15/1/2023 at 02:00 PM conducted vehicle checking at Gayathri Nagar Bank Colony Road and at 02:50 PM stopped a two-wheeler ridden by respondent No.2 without any number plate and seized a bag containing cash of Rs.23,17,400.00 from him and registered a case in Crime No.77 of 2023 of Vanasthalipuram Police Station under Sec. 102 of Code of Criminal Procedure. Thereafter, the petitioner filed an application on 12/12/2023 under Sec. 451 read with Sec. 457 of Cr.P.C. for return of cash. The same was dismissed by the trial court.

(3.) Aggrieved by the said dismissal, the petitioner preferred this Revision.