Section 124(5) in Criminal Courts - Rules and Orders
(5)After the conclusion of the enquiry or trial, an order for the disposal of any property produced should be recorded in accordance with the provisions of Section 517 of the Code. In this connection the attention of the Courts is invited to the explanation to this section which enables the Court to return the sale proceeds of stolen property to the person from whom such property was stolen, though such property itself is not forthcoming.
