ISHWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned Public Prosecutor and the learned Counsel for the non-petitioner No. 2.

(2.) This petition under Section 482. Cr. P.C. is directed against the order dated 20th May. 1997 passed by the learned Civil Judge (Junior Division)-cum-Judicial Magistrate. 1st Class Bikaner in Criminal Case No. 208/1996 whereby he rejected the application of the petitioner and ordered that silver bars which had been seized by the police may be given on supurdaginamaT to the Customs Department (Non-petitioner No. 2).

(3.) The facts of the case so far they are relevant for the disposal of this petition may be summarised as below: