STATE OF KARNATAKA Vs. SYED ABDUL RAHIM

JUDGEMENT

(1.) Sri C.H. Jadhav, High Court Government Pleader, for the petitioner and Sri C.V. Nagesh for the respondent submitted that the matter itself may be heard finally on the merits. Accordingly, arguments on the final merits of the revision are heard and it is disposed of finally.

(2.) This is a revision by the State against the order dated 18th November, 1987 passed by the First Additional City Civil and Sessions Judge, Banglore City, in Criminal Revision Petition No. 132/1987 setting aside the order dated 7-10-1987 passed by the Second Additional Chief Metropolitan Magistrate, Banglore City, in Crime No. 224/1987 refusing to release the vehicle in question to the present respondent.

(3.) The material facts are as under: The Motor Vehicles Inspector on 4-9- 1987 seized the vehicle Bus. MNA 786 alleging that the Registration Certificate held by the respondent was a forged one and that he was using the vehicle on the road without a genuine R.C. or without holding the permit and he handed over the said bus along with the report to the Central Police Station. On receiving- the said report of the Motor Vehicles Inspector and the vehicle, the Central Police registered a case in Crime No. 224/1987 under Section 420 I.P.C.