Gujarat High Court
Lalluram Mohanlal vs State Of Gujarat on 1 August, 1966
Equivalent citations: AIR1967GUJ268
JUDGMENT
(1) When a property is not proved to be stolen, it cannot be confiscated and must be returned to the person from whose possession it was taken. The order of confiscation in the present case, is therefore, set aside and it is ordered that the property should be returned to the person from whose possession it was taken by the police.
(2) Appeal allowed.