BHAWANI TRADERS Vs. STATE OF M P

JUDGEMENT

(1.) HEARD.

(2.) LEARNED counsel for both the sides submit that the matter can be heard and disposed of finally.

(3.) THIS petition under Section 482, Cr. P. C. has been directed against the order dated 12-10-1999 passed by the learned Additional Sessions Judge, Rajnandgaon in Criminal Revision No. 119/99 confirming the order dated 23-8-99 passed by the learned Judicial Magistrate First Class, Ambagarh Chowki, District Rajnandgaon in Remand Proceedings of Crime No. 51/99 of Police Station, Mohla District Rajnandgaon rejecting the application filed by the petitioner for releasing the vehicle bearing egistration No. MP-23 D-4860 "swaraj Mazda" on Supurdnama.