SANDEEP SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD on addition.

(2.) THIS petition under Section 482 of Cr. P.C. has been preferred by the petitioner or modification of condition No.1 imposed under the impugned order dated 24.1.2011 (Annexure P-1) in the matter of release of vehicle.

(3.) DURING the course of arguments, a question arose as to whether this petition under Section 482 of the Cr.P.C. would be maintainable against an order passed by a designated confiscating authority constituted under the E.C.Act.