PRASHANT KUMAR AGARWAL,J. - (1.) The accused-appellant has preferred this appeal under Section 86 Cr.P.C. against the order dated 18.10.2004 passed by the Additional Sessions Judge No.1 (Fast Track), Kota in Criminal Misc.Case No.38/2004 whereby the learned Court below dismissed the application filed by the appellant under Section 85 (3) Cr.P.C. with a prayer to release and restore the attached property to him.
(2.) Brief relevant facts for the disposal of this appeal are that appellant was convicted for offence under Section 302 I.P.C. by the Court below vide judgment and order dated 24.8.2002 and was sentenced to undergo imprisonment for life and he was sent to Central Jail, Kota to serve the sentence so passed. D.B. Criminal Appeal No.1150/2002 came to be filed by the appellant against the aforesaid judgment and order before this Court. During the pendency of the appeal, appellant filed D.B. Criminal Misc. (Suspension of Sentence) Application No.8/2003 with a prayer to release him on interim bail which was allowed by the Division Bench vide order dated 13.1.2003 and the appellant was ordered to be released on interim bail for a period of two weeks. In compliance of the aforesaid order the appellant was released on 15.1.2003 and he was to surrender before the jail on 28.1.2003 after availing the benefit of interim bail so granted to him but he did not surrender. When the appellant did not comply the order of interim bail, proceeding under Section 446 Cr.P.C. was initiated against him and on a finding that he is deliberately avoiding the service of arrest warrant upon him, proceedings under Sections 82 and 83 were also initiated against him and he was declared absconder and standing warrant of arrest was issued against him and his agriculture land was attached. It is to be noted that after attachment of agriculture land of the appellant, mutation of the same was opened by Collector, Kota in favour of the State Government and ultimately appellant surrendered before the trial Court on 17.8.2004.
(3.) During the course of hearing of this appeal, it was stated by the learned counsel for the appellant that D.B. Criminal Appeal filed by the appellant was subsequently allowed by the High Court and he has been acquitted for the offence for which he was convicted and sentenced by the Court below. An application under Section 85 (3) Cr.P.C. was filed by the appellant before the Court below with a prayer that as he has surrendered before the Court, his agriculture land which was attached may be released and restored back to him. Learned Court below after considering the submissions made on behalf of the respective parties dismissed the same vide impugned order dated 18.10.2004.;