BHASKAR A Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application filed under Sections 397 and 401 of Criminal Procedure Code, to quash the judgments of both the Courts below, passed in S.T.C.No.27 of 1995 on the file of the learned Judicial First Class Magistrate, Dharmavaram and in Crl. Appeal No.46 of 1997, on the file of the learned Sessions Judge, Ananthapur to the extent of confiscation of seized amounts.

(2.) The petitioners, accordingly, prayed for a consequential direction to the respondent to refund the amounts seized from their possession to secure the ends of justice.

(3.) Before adverting to the question as to whether the impugned orders suffer from legal infirmity and as to whether the petitioners are entitled for refund of the amount as prayed for, it may be necessary to briefly notice relevant facts leading to filing of this petition.