VALLABH VAMAN BHOBE Vs. STATE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard both sides.

(3.) The present petition is filed under Articles 226 and 277 of the Constitution of India read with Section 482 of the Cr. P.C. to challenge the order made by the learned Addl. Sessions Judge, FTC, North Goa in Criminal Revision Application No.82/2012. The Learned Addl. Sessions Judge has made the order on the application filed at Exhibit 9 and has directed to ascertain as to whether the properties mentioned in the application by the petitioner from Revision Application no.82/2012 are present in the sealed premises and to conduct proper inventory accordingly.