RAJKUMAR VERMA AND OTHERS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. This revision is directed against the Order dated 9.1.2007 passed in Criminal M.J.C. No. 6/06 whereby learned Ist Special Judge (Anti Corruption) Dur has partly allowed the application preferred by the applicants herein for interim custody of the properties seized in connection with Crime No. 13/05 registered under Sections 13 (1) (e) and 13 (2) of the Prevention of Corruption Act.

(2.) Learned Counsel for the applicants submits that by the impugned Order dated 9.1.2007 Mangalsutra was given in the interim custody to the applicants and their application with respect to rest of the articles has been rejected. The other grievance of the applicants is that the Trial Court by the impugned Order had directed the investigating agency to prepare detailed inventory with respect to the precious article i.e. gold and silver ornaments and placed the same in locker in the safe custody with intimation to the Court. but that part of the Order has also not been complied with. At this juncture, learned Counsel for the applicants submits that he seeks to withdraw this petition, as the same has not been filed by the accused, with a liberty to the accused to file an application for interim custody before the Trial Court.

(3.) From perusal of the impugned Order it appears that the Trial Court had already directed the investigating agency to keep the valuable property in locker in safe custody therefore, the said direction should be complied forthwith.