MEWALAL SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD . With the consent of parties, matter is finally heard at motion hearing stage itself.

(2.) APPLICANT has filed this revision under Section 397/401 of CrPC for setting aside the order dated 6.8.2010 passed in M.J.C. No.1237/2001 by JMFC Lahar, District Bhind whereby application submitted by the applicant under Section 451/457 CrPC for releasing the vehicle Tractor & Trolley bearing registration No. MP 06A -7066 has been dismissed.

(3.) IT is further urged that seized vehicle is kept in police station and possibility of damage to vehicle cannot be ruled out. On these grounds prayed for setting aside the impugned order.