SHIV KUMAR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) After arguing the application under Section 482 Cr.P.C. at some length, learned counsel for the applicant confined his prayer only to the extent that a direction be given to the Transport Authority or any other officer authorized in this behalf by the State Government to decide the release application of the applicant pending before it.

(2.) XXX XXX XXX

(3.) Mahindra Max Car, bearing registration no. UP 12 V 2766, of the applicant has been seized by A.R.T.O., Dehradun. Application for release of the same was moved on 24.05.2017. Such application is pending decision.