MAHESH CHANDRA SHARMA,J. - (1.) This petition has been filed against the impugned order dated 21.12.2015 passed by learned Addl. District and Sessions Judge No.09, Jaipur Metropolitan, jaipur by which he confirmed the order dated 26.11.2015 passed by Metropolitan Magistrate No.23, Jaipur Metropolitan whereby he rejected the application filed under Section 451 Cr.P.C. for release of goods on supardgi.
(2.) Brief facts of the case are that an FIR No. 315/2015 was registered at P.S. Ramganj, Jaipur (East) wherein it has been alleged that vehicle pick np no. RJ-14GC 4423 was seized by the police and thereafter police seized the premises including adulterate spices and other raw material etc. After investigation, police filed charge-sheet against the petitioner before the court below. Being the owner of goods and machineries, the petitioner moved an application under Section 451 Cr.P.C. before the court below but same was dismissed vide order dated 26.11.2015.
(3.) Being aggrieved by the said order dated 26.11.2015, the petitioner moved a revision petition before the Sessions Judge but ultimately this revision petition was transferred to the court of Addl. District and Sessions Judge No.09, Jaipur Metropolitan and the learned revisional court dismissed the revision petition vide order dated 21.12.2015 being not maintainable and confirmed the order of the trial court dated 26.11.2015.;