Karnataka High Court
Shankarlal vs State By Mandi Police Mysore City on 19 March, 2008
fij
THE HONBLE MR. Juq 1... :m.$..g~: :
CRIMINAL REVISIQD1 _13Erm1ON'1x:ro; 131d z;1#?2tso5A'
5.-'s11a_'r11{a1'1-:«I_L
S/0 Late. Nanalal,
Agfid about 50 years,
Prop: Lakshmi Bm1kcr.sf _ V . " _
Main Road, S1'ira11gapau1a;T0t.1iI:, V. __
Mandya District, ' :.e.i..i-oner
(By v. s1%1m:;%as%, Advocate; ; '
AND: ____ H % V V
1. Stiite by .. ' 3
Mys'orc-Citjy,_ My§a_or::_,_ ~ ,
2. C.N.PrakaSI1,..
0 M.Naraj;an.s.,
" vA"g<=;d'. about 28 years,
" 1* --. R,'at'«Ch.¢h1Varasana
% %,%I<cppa1v:1me,
'Panda:iI_p1;'iraTa1uk.
3. Somanna,
x T S/0.L'a.te Devamma,
' "K,yf._11s.LI1al1al1i \!i.11agr:.,
" = . Pandavapura Taluk. %: Respondents
AA ..-(1By Sri. Honnappa, HCGP., for R-1 Sri. M.S.Rajendra Prasad, Advocate for R-3 2- erved} ' In' 3-' L W }L0j___.,4_Q.L0.M.__ This Criminal Revision Petition is filed tnideriiifieetion 401 Cr.P.C. praying to set aside the order of the Fast Track CO't.'u"t=II, Mysore, in Crl.A.No.178/2003 De.ted_"224{)_6- 2005 and the order passed by the CtjJM.', '1vijtso1'e in C.C.No.1260/' 1996 Dated ' oases A The 1st Additio1'1§l.e1Chief_Juditeia1 Magistrate Court at Mysore, while passiI1g__the_ dttd§pgntet1t[stdeted 15.10.2003 in C.C.No. 1260,' E99,. :e*.equ1...5...g thevseeused ...- ..-- - punishable 4'20 ,_ vordered thit 'ios 1 'o 8 gold bangles shouid be sold in a public auction and the sale be kept in fixed deposit in the 'ofthei While doing so, the trial Court reserved herein)" tis.,_W'e;11""as the legal heirs of the deceased Devainma 1260/ 1996) touobtain a decree from the coeipeteht court with regard to the title of M.Os. 1 to 8. 'passed by tiir F-
it ride': id dc!' is eme-teed by the order dated 22.06.2005 t 11'' CHI Court. Mysore in Cr1.A.No. This petition coming on for:'11ea_jI_iii§;, the *1 returned to the party who establishes title to in civil court. Challenging those two o1~ders:}: V' has preferred this revision petiticsfif «
2. Learned cou11seIV_'vf'er the-V. the records in No, " T. that the p.ope..iee in question" his pessessi"I1 -'""d as the accused_:i11__ t11e"'abo¥{e acquitted of the charges ~1.1in1. final order dated
15. of the deceased Devamma (PW. " s__id ea._e ehe_.t_d her with reg""-d t" gee c:r--a:z:e--1ts (v1os.1 '0 8) s e d to be not " v pl'QVE'3d; the petitioner lierein is entitled for return of those _ because they were seized from his 15ossessio1i:.'i__ In support of his contention he relied upon . ' =« ' ' ' 4' rm--.
dietua. raid u0'.F.7I1 by this eeurt in the ease oi iuauiaima "_Eihiiiejh1gappa 'Teli --vs-- The State of {arnataka 81. others reported in 2004 (3) KCCR- 1733 and another Judgment of the Ho11'b1e Supreme Court in the case of Pushkar Singh - vs- Stet" of M"dh,'y'E1 Bharat and another reporte:1 in AIR. 1953 ac. 508 (Vol. 40. C.N. 126). "case referred to above, it is held that the o111aInetits,'vv1'iicit'.4Vvere found stolen, were converted into "1'ngo't. -: I:r1'«.1_.11;e":ease on hand, the ..1 .1al11€1'itS seized are riot"co11*'ef?*cx'i "-"' 1U. available for identification. secoiiddecisioil referred to above, the Hon'b1e'..$uprernee~- naathat the money found in the possession of_th.e'Vaec.u.sed'V_' e_a1111ot be ordered to be returned to'ojon1plai11a11t", i:1.V.ii",." ever- i. ..he aeoufiu who 'said money is acquitted.
The faets a_1idi.f';:i1_iei;1n1sm:1_oes of the present case are entirely different t'_ron1 the involved in those two decisions a11d;the1"efo1°e,' the decisions relied upon by the learned "eoui1se'I'ii'or%' pe-ti..i_n _.r a... not ..pp1iea..le m the present ense. 'ease;*'_.wi1ici1 is sought to be deiivered to the petitioner herein have not lost their identity and therefore, there would not be any difficulty to identify those ornanients and )1 estabiishilig the title to the O1""a'iI'fi'61'it'€3'. Siiice t«.I.;.vB- comp1aina_nt-- Devamma (PW.1) and the applicantajieijiiiisrier herein both are claiming ownership over the pif(::j'geV1*t.y "2iri:i'jasv. 4_ there are rival claimants, the t1'ia:i'CourtA_ as fii*sf ' ; ii I "Ci ta % 'r 6''!' l 3 Q E:
A 55 53 CD 7-=o L. in f E ('3 :2.
Civil Court and establish their to V-=.-'., g"i{i bangles Inarked as Mos;:4"1.«_to /'i996. On re-appreciation oi' V the do not find any go :1 gzund orders passed by the Courts 'r3ei0i2i7]=-f"d' eorii5'e"fi1e+i1*'§I,"' the rev.-.sie11 petitioii is liable tG;ibe_<i'is1i3if-ssgfiiiiii _ » ,A'ccsrdi11g1y_V, " the revision petition is dismissed.
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Iudqé J1 Lheiii to gditevivtiie