The general provisions for custody and disposal of property pending trial are contained in Sections 451 and 457 of the Code of Criminal Procedure, 1973 (“the Code”). The said provisions read as follows : “451. Order for custody and disposal of property pending trial in certain cases.— When any property is produced before any Criminal Court during any inquiry or trial, the Court may make such order as it thinks fit for the proper custody of such property pending the conclusion of the inquiry or trial, and, if the property is subject to speedy and natural decay, or it is otherwise expedient so to do, the Court may, after recording such evidence as it thinks necessary, order it to be sold or otherwise disposed of. Explanation: For the Purposes of this Section, “Property” Includes  property of any kind or document which is produced before the Cou ....