SUNITA RAJU KARNA Vs. SUHAS MUKUND JOSHI

JUDGEMENT

(1.) RULE . Shri A.P.P. Waives service. By consent heard forthwith.

(2.) THE Sessions Court has already passed an order for return of the Muddemal property to the present petitioner Sunita Raju Karna. However, after having come to know that the convicts have preferred appeal being Criminal Appeal No.606 of 1996, the learned Sessions Judge refused to return the property when admittedly the property was already given in custody of the Petitioner during the pendency on execution of Bond. Therefore, there appears no reason not to hand over the property to the Petitioner on the same condition, as was imposed by the learned Sessions Court.

(3.) REVISION disposed of. Rule made absolute.