M NARENDRA Vs. INVESTIGATING OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The Registry has raised a plea as to whether these petitions under Section 482 of Cr.P.C.will lie against the order passed by the Trial Court under Section 482 of Cr.P.C.

(3.) The learned counsel for the petitioners submits that the prayer sought by the petitioners in all these applications is for raising attachment before the Trial Court and release the bank account and locker which has been freezed by the prosecution. The said submission made by the petitioners under Section 457 Cr.P.C., was heard by the Trial Court and the said petitions were dismissed vide impugned order dated 31.01.2018.