REENA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner had initially filed the present appeal against the impugned order dtd. 5/6/2024 passed by the Deputy Commissioner, Jind. However, during the course of arguments, he had fairly conceded that the present petition in the form of appeal is not maintainable before this Court and the present petition may be ordered to be treated as a criminal miscellaneous petition under Sec. 482 Cr.P.C. The prayer is accepted by this Court and the present petition is treated as criminal miscellaneous petition under Sec. 482 of the Code of the Criminal Procedure and the Registry of the Court is directed to assign a new number to the present petition.

(2.) The petitioners have filed the present petition against the impugned order dtd. 5/6/2024 passed by the Court of Mohd. Imraj Rja, Deputy Commissioner, Jind, whereby, the amount of Rs.2,00,000.00 each was ordered to be forfeited to the State and it was further ordered that the amount may be recovered from the petitioners as arrears of land revenue.

(3.) Learned counsel for the petitioners contends that vide the impugned order, the huge amounts of Rs.2.00 lacs each has been ordered to be forfeited to the State and the amount has been ordered to be recovered as arrears of land revenue. Consequently, now the recovery proceedings have been initiated against both the petitioners. Learned counsel further contends that there is nothing on record to suggest that the petitioners had ever helped Raju, convict in violating the conditions of the parole. There is no material on record to prove that the petitioners had either participated or abetted the commission of the offences, for which, FIR No. 63 dtd. 8/4/2024 under Ss. 147, 149, 323, 506 and 285 IPC and Arms Act, Police Station Garhi (Jind) was registered against him. Rather the petitioners had always advised him to maintain peace and not to visit any other place except his place of residence.