LAWS(MPH)-2023-5-34

SARAFAT KHAN Vs. STATE OF MADHYA PRADESH

Decided On May 04, 2023
Sarafat Khan Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This petition has been filed by the petitioner under Sec. 482 of Cr.P.C. against the order dtd. 21/1/2023 passed by the CJM Morena in Crime No.132/2023, whereby application of the petitioner filed under Sec. 451, 457 of Cr.P.C. for giving supurdgi of Tractor No. MP07 ZD 6093 has been dismissed.

(2.) Brief facts of the case are that said vehicle was being used by accused persons for transporting illegal sand. The said vehicle was seized having been found involved in the offence. After its seizure, petitioner filed an application before the Court below for taking Supurdgi of the said vehicle. The Court below dismissed the said application.

(3.) It is submitted by learned counsel for the petitioner that he is the owner of the seized vehicle. He shall abide by every terms and conditions which shall be imposed by this Court and prayed for giving Supurdgi of the said seized vehicle.