ZAHID ALI Vs. STATE

JUDGEMENT

(1.) In this petition under S. 561-A of the Cr. P.C., filed for quashing the order of the learned Sessions Judge, Srinagar, dated 3-1-1987. the following order was passed by this court on 18-3-1987 :

(2.) The reasons for quashing the impugned order dated 3-1-1987 passed by the learned Sessions Judge, are, as follows :-

(3.) Ss. 516-A, 525 deal with the powers of courts in the matter of disposal of property. Under which Section the order is to be passed depends upon the circumstances in which the property was seized or produced. Ss.516-A and 517 deal with cases which have actually come up before the court in an inquiry or a trial S. 516-A enables the court, to provide for interim custody of goods. S. 517 provides for the disposal after the inquiry or trial is over. S. 523 provides for the disposal of property seized by the Police by virtue of their own powers (a) Under S. 51 by search of an arrested person; or (b) under suspicion of being stolen (Sections 54,550); or(c) under suspicion of being connected with an offence (Sections 165, 166, 550).