PAIDIPELLI SATHISH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Revision Case is filed under Sections 397 and 401 of Cr.P.C., questioning the order dated 25.10.2019 passed in Crl.M.P.No.1220 of 2019 in Cr.No.227 of 2019 by the learned I Additional Judicial Magistrate of First Class, Huzurabad.

(2.) The facts in issue are as under:

(3.) Learned counsel for the petitioner submits that there is every possibility of the vehicle getting damaged if the same is kept exposed to air, sun and rain at the Court premises and hence, he seeks for interim custody of the vehicle.