ABDUL MAJEED Vs. S.P. GAUR AND ANR.

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure filed by Abdul Majeed (hereinafter called the Petitioner) praying that the order dated 6 -6 -1981 passed by the Sessions Judge, Hamirpur, may be set aside and further praying that the property attached in pursuance of an order passed by the Collector under Ss. 82 and 83 of the Code of Criminal Procedure be released.

(2.) The facts giving rise to this application can briefly be stated as under:

(3.) Now, so far as the order dated 6 -6 -1981 is concerned, it was admitted on both hands that the appeal in which that order was passed had been dismissed as not maintainable and that no remedy has been sought so far against that order passed by the Session Judge. Under the circumstances the order dated 6 -6 -1981 passed by the Sessions Judge, Hamirpur in the appeal has also become infructuous and need not be taken into account. - Learned Counsel for the parties agree that I may confine myself in the present application only to the order regarding attachment of property.