UMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) CRIMINAL Petition 640/2006 is filed seeking to relax the condition imposed by the Addl. Chief Metropolitan Magistrate, Bangalore while ordering releasing of the seized property in favour of the petitioner and also to set aside the order dated 1-12-2005 Annexure A in CC 5866/1990.

(2.) CRIMINAL Petition 2964/2006 is filed by the State seeking to set aside the order dated 11-4-2005 in CC 5866/1990 passed by the Chief Metropolitan Magistrate, Bangalore allowing the application filed by the respondents under Ss. 451 and 457, Cr. P. C.

(3.) ONE Smt. Uma w/o Chakravarthy a resident of Kolathur in Dharmapuri District filed a petition. It is her case that the srirampuram Police had registered a case against her husband in Crime No. 428/1988 under S. 41 (d)r/w S. 102, Cr. P. C. alleging that he was in possession of diamond stones without any proper documents for the possession of the same and they had seized 1246 stones of 84 carats 97 cents and 139 stones of assorted sizes, in all 1385 stones from the possession of the husband of the petitioner under a mahazar and recorded in seizure in pf 61/1988. Subsequently, the said diamond stones were transferred to the respondent police i. e. , Sampangiramanagar Police and the same was recorded in PF 104/1989 on 28-8-1989. According to the petitioner, the value of the said stones were assessed at Rs. 22,49,400/ -.