CHANDU CHAITRAM ASWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forth with.

(2.) HEARD Shri Ghare, learned Counsel for the applicant and Shri Mirza, learned Additional Public Prosecutor for the State.

(3.) INVOKING the inherent powers of this Court under section 482 of Code of criminal Procedure ("the Code" for short) the applicant. has challenged the impugned orders dated 29-5-2002 and 21-6-2002 passed by the learned Judicial Magistrate, First Class as well as the order dated 21-6-2002 passed by the Additional Sessions Judge, Chandrapur, rejecting the relief sought by the applicant-petitioner for releasing the cash amount of Rs. 1,31,571 /- on execution of supratnama under section 451 of the Code.