STATE Vs. K V BILAL SHAMUS

JUDGEMENT

(1.) By the medium of this petition, the State has assailed the order dated 20th April, 2005, passed by Ist Class Judicial Magistrate (4th Additional Munsiff), Srinagar, whereby the vehicle bearing registration No. HR 26 M-6846 (Tata Indica) has been released on superdnama in favour of Bilal Shamus, respondent.

(2.) Heard.

(3.) Mr. Rathore argued that impugned order be set aside because it is illegal and has been passed without jurisdiction. Further he prayed that this revision petition be treated as petition under Section 561 -A of Cr. P.C., in order to quash the impugned order.