J S SOALNKI Vs. OM PRAKASH

JUDGEMENT

(1.) This petition has been filed under Section 482, Code of Criminal Procedure seeking setting aside of the order dated October 24, 1989 passed by Additional Chief Metropolitan Magistrate, New Delhi by which he had rejected the application of the petitioner for disposal of the seized wrist watches and other parts of the wrist watches till the disposal of the criminal case.

(2.) Notice of this petition was given to the respondent but despite service, no appearance has been put in by respondent-accused.

(3.) The perusal of the impugned order shows that the accused had not opposed the prayer of the complainant for selling the seized goods even before the final decision of the case.