KALPANA KUSHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) THE applicant has challenged the order dated 28.11.2013 passed by the learned 4th Additional Sessions Judge, Rewa in S.T. No. 86/2013, whereby a truck bearing registration No. MP 35 H 212 was given into the interim custody to the respondent No. 2.

(3.) AFTER considering the pleadings made by learned counsel for the parties, the learned 4th Additional Sessions Judge, Rewa gave the vehicle into the interim custody to the respondent No. 2.