ARVIND KUMAR SAHNI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Counsel for Petitioner and learned Counsel for the State.

(2.) Petitioner has filed this instant criminal revision against the order dated 10th May. 2010 passed in Cr. Revision No. 5/10 whereby the Court-below has set aside the order passed by the Chief Judicial Magistrate, Latehar dated 15.12.2009 directing to release the articles recovered from the possession of the Petitioner.

(3.) Learned Counsel for the Petitioner submits that he has filed an application before the Chief Judicial Magistrate, Latehar under Section 451 of the Code of Criminal Procedure for release of the articles which were recovered from his possession.