DHARMARAJ BHOSALE Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This matter arises a concern how police has to deal with a matter, where police consider they have no exclusive authority to deal with the seized articles. The facts are as stated below:

(2.) This Writ Petition questions the authority of the police in handing over the money without obtaining orders from the Magistrate.

(3.) The enforcement authority has filed a counter affidavit and a detailed statement has been filed by the police authority also.