NETAI CHANDRA LODH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. A. Pal, learned counsel for the petitioner. Also heard Mr. R. C. Debnath, learned PP-in-charge for the State.

(2.) THIS is an application under Sections 397/401/482 Crpc filed by the petitioner against the order dated 19. 3. 2009 passed by the learned Judicial Magistrate, First Class, Agartala refusing to release the seized amount of Rs. 3,77,519/- in favour of the father of the accused Sri Tinku Lodh, from whose possession the money was seized.

(3.) THE petitioner's case is, in brief, as follows :-