SHEIKH SHOWKAT Vs. GHULAM JEELANI CHESTI

JUDGEMENT

(1.) The petitioner has challenged orders dtd. 11/9/2024, 1/6/2023 and 15/7/2023 passed by learned Judicial Magistrate 1st Class (Sub Registrar), Srinagar. Vide order dtd. 11/9/2024, the learned trial Magistrate has, while dealing with the objections of the petitioner in terms of Sec. 84 of the Cr. P. C., directed the Deputy Commissioner concerned to provide status report regarding orders dtd. 1/6/2023 and 15/6/2023 and the said Authority has been asked to implement these orders and file compliance report. Vide order dtd. 1/6/2023, the Deputy Commissioner, Srinagar, has been directed to attach the whole or any part of the immovable property as well movable property of accused Sheikh Ghulam Qadir, respondent No.2 herein, and to seize bank accounts of the said accused in the name of Firdous Educational Institute, Zakura, Srinagar, maintained with J&K Bank, Branch Habak Srinagar, and J&K Bank, Branch Malabagh Srinagar. Vide order dtd. 15/7/2023, opinion has been framed by the learned trial Magistrate that only upon receipt of compliance report from the Deputy Commissioner, conclusion about ownership of the bank account, can be drawn.

(2.) Heard and considered.

(3.) It appears that a complaint for offence under Sec. 138 of the Negotiable Instruments Act was filed by respondent No.1 against respondents No.2 and 3 before the learned Trial Magistrate wherein the learned Trial Magistrate issued process against the said respondents.