Ramawadh Kushwaha vs The State Of Telangana
2025 Latest Caselaw 4435 Tel

Telangana High Court

Ramawadh Kushwaha vs The State Of Telangana on 2 April, 2025

                HON'BLE SRI JUSTICE K.SURENDER

               CRIMINAL PETITION No.12285 OF 2024
JUDGMENT:

1. This Criminal Petition is filed questioning the order dated

13.06.2024 in Criminal Revision Petition No.10 of 2024 on the file

of the Metropolitan Sessions Judge, Hyderabad.

2. The petitioner is accused No.41 in Crime No.201 of 2022.

During the course of investigation, Gun No.871 (12 bore-DBBL) and

the original licence book were seized from this petitioner by the

Marredpally Police Station.

3. Seeking return of the licence and the gun, petition was filed

before the X Additional Chief Metropolitan Magistrate,

Secunderabad. Learned Magistrate, by order dated 24.12.2022

refused to return the property on the ground that the gun was

required to be sent for FSL.

4. The petitioner, then approached the Metropolitan Sessions

Judge by filing Criminal Revision Petition No.10 of 2024. Learned

Sessions Judge dismissed the Criminal Petition on 13.06.2024.

5. This Court had asked the learned Assistant Public Prosecutor

to get instructions regarding the genuineness of the licence and also

about the weapon.

6. Learned Assistant Public Prosecutor submits that the case is

still under investigation and the licence of the petitioner is genuine.

7. In view of the information given by the learned Assistant

Public Prosecutor, this Court deems it appropriate to allow the

Criminal Petition directing the Court below to return the gun and

licence of the petitioner by imposing conditions, within a period of

four weeks from the date of receipt of a copy of this order.

Consequently, miscellaneous applications, if any, shall stand

dismissed.

__________________ K.SURENDER, J Date: 02.04.2025 kvs