Kantham.Harish vs The State Of Telangana
2023 Latest Caselaw 623 Tel

     THE HONOURABLE SRI JUSTICE K.SURENDER

         CRIMINAL REVISION CASE No.79 OF 2020

JUDGMENT:

This revision is filed by the petitioner challenging the

order dt.11.12.2019 of the Judicial Magistrate of First

Class, Yellandu, FAC:Addl.Judicial Magistrate of First

Class, Yellandu, in Crl.M.P.No.322/2019 in

Cr.No.174/2019, whereby the learned Magistrate dismissed

the petition filed by the petitioner herein/A1 seeking interim

custody of the property i.e. 90 bags of Gutka.

2. Heard. Perused the record.

3. The petitioner is seeking release of 90 bags of Goa Gutkha

worth Rs.14,70,000/- seized in the case.

4. The said material was seized by the Police, Kamepally. The

petitioner filed Crl.M.P.No.322/2019 for return of the material,

however the same was refused. Since the product is a perishable

item and nearly three years have elapsed from the date of filing

the present revision, this Court is not inclined to entertain the

present revision.

5. Accordingly, the Criminal Revision Case is dismissed.

Miscellaneous applications pending, if any, shall stand

closed.

__________________ K.SURENDER, J Date: 07.02.2023 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.79 OF 2020

Dt. 07.02.2023

tk