BUDHSEN @ MUNENDRA Vs. STATE OF U P

JUDGEMENT

(1.) Learned Counsel for the petitioner is permitted to make necessary correction in the petition. Supplementary affidavit filed on behalf of the petitioner is taken on record.

(2.) This petition has been filed assailing the validity of the impugned order dated 29.6.2012 in Case No. 8 of 2012, Ganeshi Lal v. Budhsen alias Munendra, P.S. Islam Nagar, District Budaun under section 145(1), Cr.P.C. and also the order dated 19.2.2013 passed under section 146(1) of Cr.P.C. whereby property in question has been attached. The petitioner also assails the validity of the order dated 24.1.2014 passed by the revisional court in Criminal Revision No. 73 of 2013 whereby the revision filed by the petitioner was dismissed on the ground of maintainability.

(3.) Heard Sri Pankaj Satsangi, learned Counsel for the petitioner and also Sri Hari Bansh Singh representing opposite party No. 2. Record has also been perused.