LAWS(CHH)-2018-3-5

SUNIL KUMAR JAISWAL Vs. STATE OF CHHATTISGARH

Decided On March 07, 2018
Sunil Kumar Jaiswal Appellant
V/S
State Of Chhattisgarh 13 ... Respondents

JUDGEMENT

(1.) Since the question of law involved in both the petitions are one and the same, they are being decided by this common order.

(2.) Cr.M.P. No. 1213 of 2017 is filed against the order dated 17 th July, 2017 passed in Criminal Revision No.90/2017 by the 5 th Additional Sessions Judge, Bilaspur. The said order has affirmed the order of the Judicial Magistrate dated 08.06.2017 whereby the application preferred by the petitioner Sunil Kumar Jaiswal for custody of the vehicle was dismissed.

(3.) Likewise Cr.M.P. No.1475/2017 is preferred against the order dated 07th October, 2017 passed by the 4 th Additional Sessions Judge, Bilaspur, in Criminal Revision No.180/2017 which was filed against the order dated 05.07.2017 passed by the Court of JMFC Kota wherein the application filed u/s 457 of Cr.P.C ., was rejected.