DALICHAND Vs. STATE OF RAJ.

JUDGEMENT

(1.) Learned counsel for the petitioner does not press this petition.

(2.) However, he has submitted that the learned lower Court has dismissed his application for release of the articles seized and produced in the case on the ground that an appeal has been filed and is pending against the judgment dated 22.10.2001. The petitioner had vide his application dated 19.12.2001 requested only for release of the articles seized and produced in the case on Supardgi Nama. The articles have not been claimed by the appellants and the learned trial Court has directed to return these articles seized and produced in the case to the petitioner.

(3.) He has, therefore, prayed that suitable directions may be given to the learned Court below to pass appropriate orders on his application for release of the articles on Supardgi Nama during the pendency of the appeal. Accordingly, the petitioner is hereby dismissed as not pressed with the observation that the learned lower Court shall pass appropriate orders on the application of the petitioner releasing the articles seized and produced in the case and which have been ordered to be returned to the petitioner vide judgment dated 22.10.2001 on Supardgi Nama and surety of suitable amount during the pendency of the appeal. Petition dismissed with direction.