RAJEEV Vs. STATE

JUDGEMENT

(1.) THE petitioner has challenged the order dated 14.3.2011 passed by the learned ACMM (South), Saket Courts, New Delhi in connection with FIR No. 5/2010 (P.S. Crime Branch) whereby the prayer made on his behalf for release of his vehicle (Mahendra Scorpio) bearing registration No. WB -02Q 1645 has been refused.

(2.) THE case of the petitioner is that the registered owner of vehicle in question namely Meenu Shah has executed a mandate of transfer of ownership of the vehicle in favour of the petitioner. The petitioner was not given the vehicle on superdari as it would have amounted to adjudicating the claim or title over the said property.

(3.) THE facts giving rise to the seizure of the aforesaid vehicle which is sought to be released in favour of the petitioner, is as follows.