FAREED AHMED Vs. PARVEZ AHMED & ORS.

JUDGEMENT

(1.) By the medium of this petition, filed under Section 561-A of Code of Criminal Procedure (for short, Cr.P.C.), the petitioner has invoked the inherent jurisdiction of; this Court seeking to quash the proceedings drawn and the order dated 29.09.2012 passed by the Principal Sessions Judge, Jammu, in a criminal revision petition, titled as, Parved Ahmad v. Fareed Ahmed & others, on the grounds taken in the memo of petition.

(2.) It appears that petitioner Fareed Ahmad filed two applications under Section 145 Cr.P.C. before the Court of Chief Judicial Magistrate, Jammu, came to be transferred to the Court of Judicial Magistrate 1st Class (3rd Additional Munsiff), Jammu, for disposal under law. The transferee court, i.e., Judicial Magistrate 1st Class, after examining the contents of the petition drew preliminary order in terms of Section 145(1) Cr.P.C. and also ordered for attachment of the property in terms of Section 145(4) Cr.P.C. by a composite order dated 26.09.2012.

(3.) As per the record, the order of attachment stands implemented on Spot.