SHRAWAN MAHIPATRAO HEDAOO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. By consent rule is made returnable for with.

(2.) ADVOCATES for the respondents waive service.

(3.) THEREAFTER, the petitioner applied to the Special Judge under the Essential Commodities Act, Thane, for release of the godowns seized and sealed by the Collector, Supply Officer and the police. The Special Judge after hearing both the parties found that unless the property was produced before the court, no order could be passed for return of the same and, accordingly, he rejected the application of the petitioner on 30. 9. 1997. That is how the present application has been filed by the petitioner for exercise of powers under Ss. 397,401 and 482 Cr. P. C.