REGIONAL SALES OFFICER, TELCO Vs. STATE OF MP

JUDGEMENT

(1.) HEARD .

(2.) .This petition is filed under section 482 of Code of Criminal Procedure challenging order dated 26.2.2003 passed by the First Additional Sessions Judge, Bhind in Criminal Revision No. 14/2003, whereby the Revisional Court has confirmed the order dated 9.1.2003 passed by the Judicial Magistrated Class I, Bhind in Criminal Case No. 336/2001. The facts of the case are that a vehicle, which is a chassis, was seized by the Police Station, Phoop in Crime No. 336/2001 for committing offence under section 304A of Indian Penal Code. The petitioner filed an application handing over the said vehicle on supurdnama. The Judicial Magistrate, First Class directed to release the vehicle on supurdnama, but while passing the said order has imposed condition that said vehicle shall not be sold by the present petitioner till the pendency of the trial. This order was challenged by the petitioner in revision. The revisional Court confirmed the said order. Hence, this petition is filed under section 482, CrPC.