MATHURA PRASAD BHARGAVA Vs. STATE OF U P

JUDGEMENT

(1.) THE writ petition has been filed by Shri Mathura Prasad Bhar gava, resident of 154, Gautam Budh Marg, Police Station, Kaiser Bagh, Lucknow, under an apprehension that on a warrant issued by Delhi Court under Sections 81 and 82, Cr. PC. , the police would attach the property of the petitioner Mathura Prasad Bhargava, when the order of attachment has been issued in the name of Rajiv Bhar gava, who is youngest son of the petitioner.

(2.) THE main thrust of the petitioner in this writ petition is that when the petitioner got fed-up with the activities of his youngest son Rajiv Bhargava, a public notice was published in the Local Hindi Daily Newspaper 'swatantra Bharat' dated 10-10-1992, that he shall have no concern with Rajiv Bhargava and would not be responsible for any act of Rajiv Bhargava. THE apprehension of the petitioner appears to be misconceived simply for the reasons that the proclama tion under Ss. 81 and 82, Cr. P. C. has been issued against Rajiv Bhargava and under law only his property will be attached. In case, the police authorities would try to attach the property of either the petitio ner or his elder son, they would be able to point out before the authorities con cerned that the property attached belon ged to them and not to Rajiv Bhargava.