STATE OF JAMMU AND KASHMIR Vs. DARSHAN SINGH

JUDGEMENT

(1.) ORDER :- This criminal reference has been made by learned Sessions Judge, Anantnag for passing proper and appropriate orders in the matter as is required under law.

(2.) The facts in brief which have given rise to the present reference are that the Police Station Qazigund filed an FIR No. 25 of 1995 against the person of Darshan Singh, Mushtaq Ahmad and Abdul Majid and while conducting investigation of the case, police seized property viz. forest produce like Discoria 43 bags and 72 fruit boxes containing Discoria, Dhoop 45 bags, Koklipoot 9 bags, Kour 64 bags etc. and same was seized by the police.

(3.) Two applications seem to have been moved before the Judicial Magistrate, Dooru. One by Haji Ghulam Qadir and the other by Range Officer Qazigund. It seems that one more application was presented by Advocate Mohammad Yosuf Naik on behalf of Block Forest Officer, Qazigund. All these applicants have prayed for release of the seized property in their favour.