GORAKSHNATH VISHVANATH KURHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by consent.

(2.) PRESENT application is directed against the order dated 24.06.2011 passed by Sessions Judge, Ahmednagar in Miscellaneous Criminal Application No.63/2011, rejecting the application filed by the applicant seeking release of his vehicle bearing No.MH-17/T-7267.

(3.) CLAUSE 4 of the order passed in Sessions Case No.7/2008 reads thus-