BHAGCHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS application under Section 482 CrPC is directed against a part of the order dated August 3, 1978 passed by the Learned Additional Sessions Judge, Gangapur City, where by the learned Judge directed that the attachment of two plots of land which were the bone of contention between the rival parties, would remain in operation until the Magistrate to whom the case was remanded, decided as to whether or not it was a fit case for further proceedings under Section 145 CrPC. It will be seen that the learned Addl. Sessions Judge has in the exercise of his revisional jurisdiction' set aside the order of attachment passed by the learned Magistrate under Section 146 CrPC on the ground that such an order could be justified only if a preliminary order wider Section 145(1) CrPC has first been passed and that since no preliminary order as required by Section 145 (1) CrPC had been passed in this case, the order of attachment under Section 146 CrPC was illegal.

(2.) THE petitioner's contention in this application under Section 482 CrPC is that if the learned Magistrate could not pass an order under Section 146 CrPC before passing an order under Section 145(1) CrPC. The learned Additional Sessions Judge also could not by the same token pass such an order. Mr. Garg, the learned Public Prosecutor, agrees that the learned Additional Sessions Judge has passed an illegal order which cannot be justifiable defended by him. Mr. Girg has however, argued that cot withstanding the fact that this is an illegal order, this is not a fit case calling for interference by this Court in the exercise of its extraordinary power tinder Section 482 CrPC.