SHIVALINGEGOWDA Vs. STATE

JUDGEMENT

(1.) The petitions are admitted for hearing. With the consent of learned Counsel for the parties, the matters are heard finally.

(2.) In these petitions under Section 482 of the Code of Criminal Procedure, the petitioners inter alia seek quashment of proceedings registered in PCR No.19/2018 pending before the learned Additional Civil Judge and Judicial Magistrate First Class, S.R.Patna. The petitioners also seek quashment of order dated 22.11.2018 passed by the Judicial Magistrate First Class, S.R.Patna as well as order dated 31.12.2018 passed by the Revisional Court and seek a direction to the respondent to release the vehicles bearing registration Nos.KA-02-D-9428 and KA-09/C-4114.

(3.) The facts giving rise to filing of these petitions briefly stated are that, on 22.10.2018, the vehicles belonging to the petitioners were seized on the ground that the same were being driven without permit and dust was being transported in those vehicles. The Judicial Magistrate First Class passed an order dated 22.11.2018 directing release of the vehicles by imposing conditions mentioned in the order. Being aggrieved, the petitioners preferred revisions. The Revisional Court, by an order dated 31.12.2018 affirmed the order passed by the Judicial Magistrate First Class. In the aforesaid factual back ground, the petitioners have approached this Court.