VUDUTHALA SRIDHAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed challenging the order, dated 21.08.2019 in Crl.M.P.No.171 of 2019 in Cr.No.76 of 2019 on the file of the Judl. Magistrate of I Class, Nalgonda.

(2.) The petitioner herein filed the above petition under Section 451 Cr.P.C. for return of the case property i.e., fish feed of 400 bags stating that police of Kanagal registered a case for the offence punishable under Section 420 r/w 34 IPC against the petitioner alleging that the petitioner has been dumping fish feed of 400 bags. In view of seizure of case property, he is unable to do business due to lack of funds.

(3.) The trial Court after considering the material available on record, dismissed the petition. Hence, this revision.