NISHANT SAREEN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present has been filed seeking following relief:-

(2.) Heard learned counsel for the parties and perused the pleadings.

(3.) A copy of application for release of currency notes is appended along with the present petition as Annexure P-1. A perusal, whereof, categorically reflects that the petitioner admits that the currency notes, in the case at hand, were recovered from his house. The same are lying deposited in the Malkhana.