ABDULLA A KHATEBE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . By consent it is made returnable forthwith.

(2.) MR .Nalwade, APP for the respondent-State waives service. Heard.

(3.) A grievance is made by pointing out that as no appeal has been preferred application was made to respondent No.2, herein, for return of the property but relying upon the provisions of Rule 73(1)(d) of the Criminal Manual, the property is not being returned to the petitioner until the expiry of period of one year. Hence the present petition has been filed for a direction to respondent No.2 to deliver the property to the petitioner, as per the decision of the Additional sessions Judge.