- (1.) In this application, the petitioner has prayed for quashing the order dated 05.07.2012, passed by learned Sub Divisional Judicial Magistrate, Ranchi in Doranda P.S. Case No. 166 of 2012, by which in the petition for release of the office of the petitioner situated in first floor, house of Phoolwanti Devi, New Alkapuri, Dibdih, P.S. Doranda, District-Ranchi, conditions have been imposed with respect to furnishing of security of Rs.7 lac as well as an undertaking with regard to non disposal of the property.
(2.) Pursuant to institution of Doranda P.S. Case No. 166 of 2012, the office of the petitioner-company was sealed and an application for release was subsequently filed before the learned court below.
(3.) Pursuant to the said application, an order was passed on 5.7.2012 by learned Sub Divisional Judicial Magistrate, Ranchi, wherein the release application was allowed but certain directions were given and being aggrieved with the conditions imposed by the learned court below, the petitioner-company has come up before this Court challenging the said order dated 5.7.2012.;