NAZIR AHMAD RATHER Vs. GH MOHD DAR

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 30th November, 2005, hereinafter referred to as impugned order, passed by learned Sessions Judge, Anantnag, in revision file No. 18 titled as Nazir Ahmad Rather v. Gh. Mohammad Dar and others, whereby and where -under order passed by Executive Magistrate, 1st Class Doom, came to be upheld.

(2.) HEARD . Perused. Considered. It is profitable to give a flask back of the case, the womb of which has given birth to the present revision petition.

(3.) IT appear that on 20th May, 1996 an application under Section 45(1) of Criminal Procedure Code, hereinafter for short Code, came to be filed before the Executive Magistrate First Class Doru, titled Nazir Ahmad Rather v. Gull Mohammad Dar & Ors and the property mentioned in the application came to be attached.