RAMNATH @ SAMEER VEREKAR Vs. STATE, PANAJI POLICE STATION

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mr. Mahesh Amonkar waives service on behalf of the respondents. Heard finally, by consent of the parties.

(2.) By this petition, the petitioner is seeking execution of the order dated 21.08.2013 passed by this Court in Criminal Writ Petition No. 90/2013 and the consequent order passed by the learned Sessions Judge on 18.09.2013, directing the return of the motorcycle bearing registration No. GA-07-B-3110 to the petitioner or in the alternative for reimbursement of the value of the said vehicle alongwith compensation.

(3.) The brief facts are that in June, 2006, the petitioner was arrested for an offence punishable under Section 302 of I.P.C. and during the investigation, a motorcycle bearing no. GA- 07-B-3110 belonging to the petitioner was seized from him.