VITTHALPANDURANG NAVLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Sirpurkar, Advocate for the petitioner and Shri Patel, APP for the respondent.

(2.) RULE. By consent of the parties, rule is made returnable forthwith.

(3.) BY this petition, filed under Section 482 of the Criminal Procedure Code, the petitioner who is the owner of the Tempo Trax vehicle bearing registration No. MH 28 C-390 seeks to quash and set aside the impugned order dated 13-1-2003 passed by the J. M. F. C. Malkapur, below Ex. 1, which was passed on an application moved by the petitioner under sections 451 and 457 of the Criminal Procedure Code, for return of the vehicle.