ASHOK LEYLAND FINANCE LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Rule. Rule made returnable forthwith. Respondents waive service. By consent of the parties, the matter is taken up for final hearing.

(3.) Respondent No. 2 was arrested by nilanga Police for commission of offence punishable under section 302 of the Indian penal Code. A vehicle bearing registration no. MH-24/f-3117 is attached by the investigating officer on the allegation that it is used for commission of the offence. The petitioner is the financer who lent money to respondent No. 2 for purchasing the said vehicle under Hire Purchase Agreement dated 15-4-2003.