AMARJEET SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking the following reliefs:

(2.) It is submitted by the learned counsel for the petitioner that the petitioner is the owner of the Tractor bearing registration no. UK 18 G 0372 & Trolley bearing registration no. UK 06 CA 537 It is stated that, on 25.3.2015 police officials found tractor whose registration number was erased (chassis no. T052380032HE, engine no.E2385353) and Trolley bearing registration no. UK 06 CA 5372 was found in an "unclaimed" condition.

(3.) Learned counsel for the petitioner further submitted that petitioner is the owner of the vehicles in question. He submitted that the said vehicles will get damaged, inasmuch as, the petitioner is in a position to use it due to its detainment. He submitted that the petitioner is ready to give an undertaking before the Magistrate concerned.