ARJUN PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the opposite party, also perused the order of the learned 4th Addl. Sessions Judge, Monger in Cr. Rev. No. 319 of 1981 and Cr. Rev. No. 287 of 1985. Learned Sessions Judge found no fault with the order of attachment of the property under Section 146(1) of the Code of Criminal Procedure and dismissed the petitioner's application in revision. Accordingly, in Cr. Rev. No. 319 of 1981 he also found no such error which invited interference in the finding under Section 145, Cr. P. C. passed by the learned Magistrate. In Cr. Rev. No. 287 of 1985, learned Sessions Judge after taking notice of the case of the parties and the contentions has recorded that the proceeding was pending since 1980 and seven years had already elapsed. He has also said that the Executive Magistrate was justified in taking strong steps to finalise the hearing of the case. He has also taken notice of non-co-operative attitude of the petitioners in the proceeding and has concluded ;