KHARAK SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Sri Pradeep Kumar Chauhan, Advocate holding brief of Mr. Sanjeev Singh, Advocate for the applicant and Sri P.S. Bohra, Brief Holder for the State/opposite party.

(2.) BY way of this criminal miscellaneous application, the order of Sessions Judge dated 7.2.2007 is under challenge whereby the learned Sessions Judge rejected the revision No. 19/2006, Kharak Singh v. State. In the said revision, the order of Judicial Magistrate, Laksar dated 5.8.2006 was affirmed.

(3.) NOW more than five years have already elapsed since the Station Officer submitted his report to the District Magistrate for confiscation of the motorcycle and it is not known as to what happened in those proceedings pending before the District Magistrate. Learned Sessions Judge in his impugned order has indicated that Kharak Singh is the registered owner of the questioned vehicle.