UNION OF INDIA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD Counsel. This order shall govern disposal of M. Ps. , Nos. 17j2/90, 1705/90, 1711/90,1714/90, 1715/90, 1717/90, 1718/90 and 1719/90.

(2.) THE same question is agitated in all petitions and indeed a common interim order was passed separately in all the petitions on 10-8-1990 in regard to 10 separate cases disposed of by the Court below. By this common order, we are finally disposing of all the ten petitions.

(3.) ON the last date, by order aforesaid, we made a two-fold direction in this matter. We took the view that 10 separate orders passed on 20-7-1990 by Smt. Meena Bhatt, Second Additional Chief Judicial Magistrate, Gwalior, in regard to custody of 304 kgs. of silver entrusted under different orders to different persons were violative of the law laid down in the decision rendered by this Court in M. P. No. 724/90, decided on 23-6-1990, Union of India v. In-Charge P. S. Janak Ganj.