RAKESH KUMAR VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD . By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has sought quashing of the order dated 25.08.2011, passed by Sessions Judge Dehradun, in Criminal Revision No. 118 of 2011, and order dated 01.05.2011, passed by Special Judicial Magistrate, C.B.I. Dehradun.

(2.) BRIEF facts of the case are that, ten vehicles were seized by police on 18.06.2010, found to be stolen, from the possession of the six accused. One of the vehicle was Honda City bearing registration No. HR -17F -2086. After the seizure of said vehicle the present petitioner Rakesh Kumar Verma, moved an application in the month of September 2010, for release of the aforesaid vehicle claiming that he is a real registered owner of the vehicle. The Special Judicial Magistrate, C.B.I., Dehradun, after obtaining report from the police, and hearing the parties found that the petitioner Rakesh Kumar Verma appears to be registered owner of the aforesaid vehicle bearing registration No. HR -17F -2086. Registration certificate was found to be genuine after verification from the registration office. The Magistrate directed that the vehicle to be released in the custody of the petitioner vide his order dated 27.10.2010. However, it further directed the petitioner to get fresh re -registration done from Regional Transport Office, Dehradun.