SAHDEO Vs. SUMANLATA

JUDGEMENT

(1.) Heard.

(2.) This Petition under Section 482 of the CrPC, has been filed by the petitioners assailing the correctness and validity of order dated 31st March, 2011 passed by tile revisional Court, whereby the order dated 26.8.2010 passed by the Sub-Divisional Magistrate, directing attachment, has been affirmed.

(3.) The sole ground of challenge to the impugned orders passed by the Magistrate and the Court below is that unless a preliminary order in terms of Section 145(1) of the Cr.P.C. is passed by the Magistrate, power of attachment under Section 146(1) of the CrPC could not be invoked.