SANJAY GULABRAO JUNONKAR Vs. RAKESHSINGH NIRANJANSINGH CHAUHAN

JUDGEMENT

(1.) Heard learned Counsel for the parties. Rule. Heard forthwith by consent of parties.

(2.) By means of this petition, the Petitioner questioned the order dated 25th November 2010, passed by learned Chief Judicial Magistrate, Chandrapur, whereby the application filed by the Petitioner came to be rejected on the ground that it was barred by limitation and, secondly, there was no proof on the part of applicant to establish that Respondent has committed disobedience of the order passed in Misc. Criminal Application No. 196/2000 decided on 24th May, 2000.

(3.) It appears that the Respondent -Rakeshsingh Chauhan had preferred an application before learned Chief Judicial Magistrate, Chandrapur informing the Court that Tractor No. MH-34/F-433 and Trolley No. MH-34/A-4418 were seized in the course of investigation. The Respondent Rakeshsingh Chauhan had prayed for return of the said tractor and trolley upon Suprathnama. After hearing upon the application, the learned Chief Judicial Magistrate, Chandrapur by an order dated 24th May 2000, returned the said tractor and trolley by passing a conditional order directing the Respondent-Rakeshsingh Chauhan to execute a bond in the sum of Rs. 1.00 lac with a condition that he will produce the said tractor and trolley before the Court as and when required and he shall not dispose it of till the final order of the criminal case concerned.