Karnataka High Court
Manappuram Finance Ltd vs State Of Karnataka on 20 February, 2026
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NC: 2026:KHC:11258
WP No. 24720 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO. 24720 OF 2025 (GM-RES)
BETWEEN:
1. MANAPPURAM FINANCE LTD
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT 1956
HAVING REGISTERED OFFICE
AT MANAPURAM HOUSE, A.O. VALAPAD
TRISSUR DISTRICT, KERALA - 680567.
HAVING ONE OF ITS BRANCH OFFICE AT
NEAR NEW BUS STAND, SHADOL BRANCH-3733
MADHYA PRADESH
DULY REPRESENTED BY ITS
AUTHORIZED REPRESENTAVIE
MR. MOHAN BABU G.
...PETITIONER
(BY SRI. ANISH JOSE ANTONY, ADVOCATE)
Digitally signed
by AL BHAGYA
Location: HIGH
AND:
COURT OF
KARNATAKA
1. STATE OF KARNATAKA
BY STATION HOUSE OFFICER
BELLANDUR PS
REPRESENTED BY SPP
HIGH COURT OF KARNATAKA
BANGALORE-560001.
2. PUSHKAR RAJ
AGED ABOUT 52 YEARS
S/O PRADEEP KUMAR
FLAT NO.004, WEST
TRINITY WOODS, SARJAPURA MAIN ROAD
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NC: 2026:KHC:11258
WP No. 24720 of 2025
HC-KAR
BELLANDUR, BANGALORE-560 103.
...RESPONDENTS
(BY SRI. RAHUL RAI, HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO CALL
FOR THE RECORDS OF ANNEXURE-A ORDER DATED
12.07.2025 IN CC NO. 23809/2025 PASSED BY THE XLI ADDL.
CHIEF METROPOLITAN MAGISTRATE AT BANGALORE INVOKING
SECTION 498 OF BNSS, 2023 TO AN EXTENT OF MAKING THE
INTERIM CUSTODY OF ARTICLES SEIZED FROM THE
PETITIONER VIDE ANNEXURE-D DATED 22.03.2025 AND E
DATED 20.03.2025 GRANTED TO THE R2 ABSOLUTE AND ETC.
THIS WRIT PETITION COMING ON FOR FURTHER
HEARING, THIS DAY ORDER WAS MADE THEREIN, AS UNDER:
CORAM: HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
ORAL ORDER
The captioned petition challenges the order dated 12.07.2025 passed in C.C.No.23809/2025, whereby the learned Magistrate, after recording the settlement in the Lok-Adalat, made the interim custody of certain gold articles (seized in P.F.No.43/2025) absolute in favour of respondent No.2.
2. The petitioner, a Non-Banking Financial Company (NBFC) which advanced loans against pledged -3- NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR gold seeks that the said portion of the order (making interim custody absolute) be set aside and that the matter be remitted to the learned Magistrate to hold an enquiry under Section 452 of Criminal Procedure Code, 1973 ('Cr.P.C.' for short) and to pass appropriate orders after giving notice to all persons claiming interest.
3. The petitioner is an established NBFC with nationwide presence. The petitioner advanced loan to Sri. Pankaj Kumar Mishra against pledges of gold ornaments. A complaint came to be registered in Crime No.95/2025 alleging offence under Section 306 of BNS, 2023. On 19.03.2025, the Investigating Officer issued notice under Section 94 of BNSS, 2023 and seized the gold articles (recorded as P.F.No.43/2025). Interim custody of the seized articles was given during investigation and, following settlement before the Lok-Adalat, the trial Court made the interim custody absolute in favour of respondent No.2, without hearing the petitioner. The petitioner -4- NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR contends it is a bona fide pledgee and has a civil right/claim to possession which was not adjudicated.
4. The petitioner's counsel reiterating the grounds has placed reliance on the following judgments:
1) Nevada Properties (P) Ltd. vs. State of Maharashtra, (2019) 20 SCC 119;
2) N.Madhavan vs. State of Kerala - (1979) 4 SCC 1;
3) Hiralal Babulal Soni vs. State of Maharashtra - 2025 SCC Online SC 437;
4) Yes Bank vs. State of UP and Others - Criminal Appeal No.207/2023;
5) Muthoot Fincorp Ltd. vs. The SHO and Others -
Criminal Appeal No.1026/2024;
6) Shimoga District Central Co-operative Bank Limited, Shimoga vs. Karnataka Food and Civil Supplies Corporation, Bangalore - 2003 SCC Online Kar 831;
7) Kasturi Lal Ralia Ram Jain vs. State of UP - 1964 SCC Online SC 38;
8) Union Territory of Ladakh vs. Jammu & Kashmir National Conference - 2023 SCC Online SC 1140;
9) Shabna Abdulla vs. Union of India - 2024 SCC Online SC 2057;
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NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR
10) Union of India vs. Dayanand - (2008) 10 SCC 1.
5. Learned counsel appearing for the respondent/State has also countered by producing the following judgments:
1) Muthoot Fincorp Limited Rep. by its Branch Manager, Udumalpet vs. Inspector of Police and Another - 2020 SCC Online Mad 4664;
2) Muthoot Fincorp Ltd. vs. Station House Officer - 2022 SCC Online Ker 1539;
3) Manappuram General Finance & Leasing Limited vs. State of Telangana - 2024 SCC Online TS 1423;
4) Muthoot Finance Ltd., vs. State of Karnataka - 2024 SCC Online Kar 2531.
6. Heard the learned counsel appearing for the petitioner and learned counsel appearing for the respondents. The following point would arise for consideration:
"Whether the learned Magistrate was justified in making the interim custody of the -6- NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR seized gold articles absolute in favour of respondent No.2, without notice to the petitioner and without holding an enquiry under Section 452 Cr.P.C. and whether the settlement before the Lok Adalat could supplant the statutory process for disposal of seized property where third-party rights are claimed?"
Finding on the Point for consideration:
7. In the present case on hand, petitioner/company asserts that it has advanced loan to Sri. Pankaj Kumar Mishra by accepting gold through pledging by following the due process of law. The petitioner's primary grievance is that pursuant to complaint lodged which culminated in registration of crime at the instance of respondent No.2 in Crime No.95/2025, the Investigating Officer based on statement given by the accused seized the gold articles from the petitioner/company in Crime No.95/2025 and the seized property was assigned with Property Finding No.43/2025. Petitioner/company therefore contends that gold -7- NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR mentioned in the seized mahazar, since it was seized from petitioner's branch, the interim custody given to the complainant of the seized gold and consequent order by the local authority making it absolute, according to the finance company is arbitrary and prejudicial to petitioner's claim over the seized golden articles.
8. Sections 451-452 (and 457) Cr.P.C. lay down the power of criminal courts in respect of custody and disposal of property produced or seized in connection with an inquiry or trial. Section 451 deals with custody pending trial; Section 452 authorizes the Court, at the conclusion of the inquiry/trial, to pass orders for disposal of the property (by destruction, confiscation, or delivery to any person who claims to be entitled); Section 457 empowers a Magistrate to deal with property seized by a police officer which is not produced before the Court. The scheme presumes that disposal at the conclusion of the trial is a judicial act requiring consideration of claims and, where necessary, enquiry and opportunity to be heard. -8-
NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR
9. Custody/disposal cannot be mechanically determined by settlement without considering third-party rights. It is now well settled that, custody or final disposal of seized property is not a mere corollary of the settlement on criminal liability; the criminal Court must consider and determine, in accordance with law, which person is entitled to possession and this normally requires an enquiry under Section 452/457 Cr.P.C where third-party claims are made. In Bharat Sanchar Nigam Limited vs. Suryanarayanan & Another1, the Hon'ble Supreme Court set aside an order which had granted interim custody and remanded the matter to the trial Court to pass orders in terms of Section 452 Cr.P.C. because no proper disposal order in terms of Section 452 Cr.P.C was passed. The Hon'ble Apex Court emphasized that Section 452 Cr.P.C mandates final disposal by the Court and interim custody cannot be treated as a substitute for that statutory process.
1 Criminal Appeal No.170 of 2009 -9- NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR
10. The Hon'ble Apex Court has held that property should not be detained longer than necessary. The Hon'ble Apex Court has repeatedly emphasised that seizure and custody by police/court is to be regulated so as not to injure legitimate third-party rights and that property should not be retained longer than necessary; disposal must be done expeditiously while safeguarding rights of claimants.
11. Lok-Adalat's play a very limited role, it cannot determine ownership/merits when third parties are excluded. Lok-Adalats are statutorily constituted fora for facilitating settlements; they have no adjudicatory jurisdiction to decide questions of title/ownership or to decide the merits where such questions are unresolved or third-party rights are involved. The Hon'ble Apex Court has emphasised that where a genuine compromise is not possible or where a determination on merits is required, the Lok-Adalat cannot assume the role of a court to adjudicate such disputes and such matters should be
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NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR returned to the referring court for adjudication. Thus a settlement before Lok-Adalat (or its recording) does not absolve the trial Court from the statutory obligation to determine, after notice and enquiry, the person entitled to the seized property. In the present case;
(a) There is an admitted seizure made in course of investigation and the petitioner asserts a specific civil right as pledgee in respect of the gold articles.
(b) The Lok-Adalat settlement resulted in acquittal of the accused, but there is no contemporaneous adjudication in the trial Court under Section 452 Cr.P.C regarding who is entitled to possession of the seized articles. The lok-Adalat proceeded to make interim custody absolute in favour of respondent No.2 without hearing the petitioner and without passing an order for disposal after enquiry in terms of Section 452 Cr.P.C. Such a course is contrary to the scheme of Sections 451/452/457 of Cr.P.C and the authorities cited above.
(c) Under Section 452 of Cr.P.C., the Court is empowered to deliver the property to any person
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NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR claiming to be entitled to its possession. The court has therefore jurisdiction to decide the question of possession. The section therefore empowers the court to return articles, whether involved in crime or not, to the person claiming to be entitled to possession. Therefore, it is the responsibility of the court to ensure and ascertain as to who is the person best entitled for the possession of the golden articles which were seized from the custody of the petitioner/finance company.
(d) Sections 452 and 453 of Cr.P.C contemplates cases where the order with regard to property is passed on the conclusion of the trial under Section 453 of Cr.P.C, where property is found to be stolen property. The person entitled to possession of the same in such case is the person from whom it was originally stolen. However, in the peculiar facts and circumstances of the case, the petitioner/finance company is asserting that the golden articles were pledged in accordance with law and therefore, the Lok Adalat had no power to make the interim custody absolute detrimental to the rights of the petitioner/company.
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NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR
12. It is trite law that a Lok-Adalat derives its jurisdiction strictly from the consent of the parties and is empowered only to record a lawful settlement between them. A Lok-Adalat does not exercise adjudicatory powers and cannot decide disputed questions of fact or law, nor can it pass orders affecting substantive or proprietary rights of persons who are not parties to the settlement. In the present case, the order of the Lok-Adalat making the interim custody of the seized articles absolute travels far beyond the scope of its statutory authority. The question of final custody or disposal of seized property squarely falls within the exclusive domain of the criminal Court under Sections 451 and 452 of Cr.P.C and requires a judicial determination after affording an opportunity of hearing to all persons claiming an interest in the property. The impugned order, insofar as it makes interim custody absolute, directly and adversely affects the rights of the petitioner, who asserts a lawful lien by way of pledge, despite the petitioner not being a party to the Lok-Adalat
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NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR proceedings. Such an order, therefore, suffers from inherent lack of jurisdiction and warrants interference by this Court. Accordingly, the impugned order is liable to be set aside to the limited extent it makes the interim custody absolute, leaving it open to the jurisdictional Magistrate to decide the issue of custody and disposal of the property in accordance with law.
13. In the present circumstances the impugned portion of the order (i.e., making interim custody absolute) must be set aside and the matter must be remitted to the learned Magistrate to proceed in accordance with law, in particular to:
(i) issue notice to the petitioner and any other person who claims interest in the seized articles;
(ii) hold an enquiry (if necessary, of a summary nature) to determine questions of entitlement to custody / possession;
(iii) having recorded evidence and heard the parties, pass appropriate orders for disposal of the property
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NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR in accordance with Section 452 Cr.P.C (and, where relevant, Section 457/451), giving reasons; and
(iv) ensure interim measures (if necessary) to protect the property pending enquiry, e.g., superdari bond, custodial safeguards, photographic record and inventory, so as to preserve the property and the rights of parties. The trial Court must act expeditiously. The direction to pass an order under Section 452 of Cr.P.C is the exact remedy indicated by the Hon'ble Supreme Court in similar circumstances.
Accordingly, the point formulated above is answered in the negative.
14. For the foregoing reasons, this Court proceeds to pass the following:
ORDER
(i) The writ petition is allowed in part;
(ii) The impugned order dated 12.07.2025 passed in C.C.No.23809/2025 by the XLI Additional Chief Metropolitan Magistrate,
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NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR Bangalore vide Annexure-A is set aside insofar as it makes the interim custody of the gold articles (seized in P.F.No.43/2025) absolute in favour of respondent No.2;
(iii) The matter is remitted to the learned Magistrate, who shall, within a period of four (4) weeks from receipt of the records:
(a) issue notice to the petitioner and to any other person who claims interest in the gold articles;
(b) hold necessary enquiry/hearings under Sections 451/452/457 Cr.P.C., as may be appropriate in the facts of the case; and
(c) after considering the claims and evidence, pass an order for disposal of the seized articles in terms of Section 452 Cr.P.C., recording reasons and following principles of natural justice.
(iv) Pending the aforesaid enquiry, the learned Magistrate may, if necessary, direct suitable custodial safeguards for the gold articles (including bond or other appropriate
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NC: 2026:KHC:11258 WP No. 24720 of 2025 HC-KAR mechanism) so as to preserve the property and the rights of the parties;
(v) Liberty is reserved to the parties to move the learned Magistrate for interim directions, and thereafter to approach this Court for any exceptional relief, if need arises;
(vi) No order as to costs.
Sd/-
(SACHIN SHANKAR MAGADUM) JUDGE CA List No.: 1