PANANGHATTEL ABDUL REHIMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS Criminal Writ Petition is filed by the Applicant Pananghattel Abdul Rehiman, being aggrieved by the order dated 3rd November, 1992 passed by the Metropolitan Magistrate, 22nd Court, Andheri, Bombay, rejecting the application made by the applicant in Notice No.1317/n/92 in C. R. No.883 of 1992 for return of the gold seized from him by the police.

(2.) I have heard Mr. M. P. Galeria, learned A. P. P. for Respondent No.1-State. I have also perused the proceedings.

(3.) THE case of the applicant further is that, thereafter, he made an application for return of the said 42 gold bars, and his passport, before the Metropolitan Magistrate's Court at Andheri, Bombay, vide Miscellaneous Application No.1317 of 1992, which was rejected on 3rd November, 1992.