NAGESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel Shri S.V. Sirpurkar for the applicant and learned Additional Public Prosecutor Mrs. Rashi Deshpande for the non -applicant/State. Admit. Heard finally by consent of learned Counsel for the parties.

(2.) THIS is an application under Section 482 of the Criminal Procedure Code arises out of order passed by the learned Additional Sessions Judge, Chandrapur in Sessions Case No. 82/2013 dated 05 -12 -2013 whereby the application filed under Section 451 of the Criminal Procedure Code by the applicant for grant of muddemal property, which consists of cash of Rs. 1,26,500/ - on supratnama came to be rejected.

(3.) AFTER the applicant was released on bail, he filed application for release of genuine currency notes to the extent of Rs. 1,26,500/ - on supratnama, which application came to be rejected by the learned Sessions Court. The learned trial Court appears to have observed that the currency notes claimed by the applicant would be required during the trial for the purpose of its identification and thus rejected the application.