MOHAN LAL AGRAWAL Vs. STATE OF CHHATISGARH

JUDGEMENT

(1.) THIS petition is directed against the order dated 22. 8. 2008 passed by Sessions Judge, Korba in Criminal Revision no. 51/2008 affirming the order dated 14. 7. 2008 passed by the Chief judicial Magistrate, Korba in an unregistered application for interim custody of the property.

(2.) THE order is challenged on the ground that the learned court below has committed an illegality by denying the interim custody of the valuable property including the currency notes to the applicant who is the owner of the same and at whose instance an offence punishable under Section 395 of the Indian Penal Code has been instituted.

(3.) HEARD counsel for the parties and perused the documents available on rec6rd including the order impugned.