JAWAHAR LAL Vs. AWADH BIHARI

JUDGEMENT

(1.) Heard Sri G.N. Chandra, learned counsel for the applicants and Shri Rajesh Tandon, learned counsel for the opposite parties.

(2.) The short question involved in this petition under S.482, Cr. P.C. is as to whether the attachment order dated 2-8-88 passed by S. D. M., Duddhi, Mirzapur (now district, Sonbhadra) should be given effect to or not.

(3.) It is undisputed that the concerning immovable property, a preliminary order was passed by the S.D.M. concerned on 11-3-1988. There was some police report dated 23-7-88 which was acted upon by the Magistrate in the sense that he proceeded to pass attachment order impugned in this application.