PREMRAJ ARJUNDAS VERMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith by consent of parties.

(2.) HEARD Mrs. Sirpurkar, learned Counsel, for the applicant and Mr. Doifode, learned A. P. P. , for the respondent/state.

(3.) INVOKING the jurisdiction of this Court under section 482 of the Code of criminal Procedure (for short the Code) read with Article 227 of the Constitution of India, this application is for issue of directions to the Judicial Magistrate, First Class for interim release of the seized property on execution of supratnama as per the provisions of section 451 of the Code.