KAMAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition under section 451, 457 read with section 482 Cr.P.C. has been Wed against the order dated 14.8.92 of Sessions Judge, Shajapur, passed in Misc. Cri. Case No. 4542/92 in relation to Crime No. 61/92 of Police Station Barod.

(2.) THE brief history of the case is that police Barod seized opium from the possession of three persons Bherusingh, Pratapsingh and Prahalad, who were the occupants of Motor Cycle No. CIN 4654. Alongwith the opium this motor cycle was also seized. Thereafter, Kamalsingh filed an application before the Sessions Judge for motor cycle being given on 5upurdginama. Kamalsingh (applicant No.1 here) claims that he purchased the motor cycle on a price of Rs. 17,000/ - from Hukamchand (applicant No. 2 here). It appears that he filed a deed of agreement and a deed of power of attorney regarding the motor cycle. The learned Sessions Judge has rejected the application and has observed that the registered owner of the vehicle is Hukamchand (applicant No.2 here).