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SUNDERBHAI AMBALAL DESAI vs. STATE OF GUJARAT

SCR Citation: [2002] Supp. (3) S.C.R. 39
Year/Volume: 2002/ Supp. (3)
Date of Judgment: 01 October 2002
Petitioner: SUNDERBHAI AMBALAL DESAI
Disposal Nature: Others
Neutral Citation: 2002 INSC 418
Judgment Delivered by: N/A
Respondent: STATE OF GUJARAT
Case Type: SPECIAL LEAVE PETITION (CRIMINAL) /2745/2002
Order/Judgment: Order
1. Headnote

Code of Criminal Procedure, 1973:

Ss. 451 and 452-Custody or disposal during inquiry or trial of property seized by police-Valuable articles, currency notes, vehicles, liquor, narcotic drugs etc.-Directions given for custody and disposal of such articles so that no loss is caused either to State exchequer or to the owner of the property or to the Insurance company because of keeping them for a long time either in Police Malkhanas or at Police Stations. 

2. Case referred
3. Act
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4. Keyword
  • Code of Criminal Procedure
  • Custody
  • Valuable Articles