STATE OF RAJASTHAN Vs. RAMNARAYAN UPADHAYAY

JUDGEMENT

(1.) THIS is an application in revision filed by the State of Rajasthan against an order of the Special Judge for Anti-Corruption Department cases, Rajasthan, Jaipur, dated 25th September,1975, by which ornaments, cash and silver utensils seized upon search from the house of Ramnarayan Upadhyaya non-petitioners, were ordered to be delivered to a Superddar of the status of a person paying income-tax on an yearly income of Rs. 40,000/-, provided such Superddar gave an under taking that he would keep ornaments, cash and utensils intact and would not in any manner dispose them of.

(2.) THE short facts giving rise to this revision-petition may be narrated as follows: -