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Ram Abhilash Dwivedi vs State of U.P.

Allahabad High Court · Decided on 29 October 1993 · Citation: (1993) 10 AHC CK 0024

HON’BLE JUDGES
Virendra Saran, J
RESULT
Disposed Of
CASE NUMBER
Criminal Revision No, 1662 of 1993
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Judgment

4 paragraphs · 186 words

Virendra Saran, J.—Ram Abhilakh Dwivedi has filed this revision against the otder dated 2391993 passed by A, C. J. M. XII, Allahabad in case crime No. 303 of 1992, of P. S. Mau Aima under Section 392/4 U, I. P. C. by his order ihe learned Magistrate has directed that the sum of Rs. 29, 627 recovered in connection with the above mentioned crime shall remain in the custody of the Court inasmuch as it was the case property. According to the case of the applicant that this money belongs to Allahabad District Cooperative Bank, Mau Aima branch and was subjectmatter of the crime.

2.

Considering the entire circumstances of the case it is directed that the money shall be returned to the Branch Manager of the Allahabad District Cooperative Bank, Mau Aima branch on his giving an undertaking that in case it is found at the conclusion of trial that the cash belongs somebody else the Bank shall return and deposit it in Court within 10 days of the Court order (sic).

3.

With above directions this revision is finally disposed of.

Revision disposed of.