K.N. Sinha, J. - (1.) Heard Sri R.B. Sahat, learned Counsel for the applicant.
(2.) It appears that under process 82-83. Cr. P.C. some property was attached. After the applicant put in appearance, be requested for release of the said articles but the same was refused on the ground that this Court had stayed the further proceedings of the case by order dated 14.7.2005.
(3.) I have perused the order and found the proceedings of the case has been stayed. The proceedings means the procedure adopted by the Court and the process of the Court for the final disposal. It does not meant to stay such an intermediary order. If the accused had appeared before the Court, the article attached are bound to be returned, thus the modification application is allowed.;