MALLA ANNAPURNAMMA Vs. ADDITIONAL M M ANAKAPALLI

JUDGEMENT

(1.) This Court passed an order in Crl. M.P. No. 2719/84 for release of the lorry to the petitioner on her furnishing a third party immovable property security for a sum of Rs. 50,000/- to the satisfaction of the Additional Munsif Magistrate, Anakapalli. This petitioner accordingly furnished the third party immovable property security to the learned Magistrate. But, the learned Magistrate directed her to get the said security registered in favour of the court. Hence, this petition is filed under Section 482 Cr.PC. to direct the learned Magistrate to accept the said unregistered security.

(2.) It is brought to my notice that earlier in one case my learned brother Jeevan Rcddy, J., opened that the registration is necessary. But, subsequently, in another case my learned brother Ramchandra Raju J. opined that no such registration is necessary. In these circumstances, it is desirable to post the matter before a Bench.

(3.) Place the matter before the Hon'ble the Chief Justice for being posted before a Division Bench and the parties wanted it to be posted on 4-2-1985.