AMIT Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on admission.

(2.) ADMIT .

(3.) THIS application under Section 482 of Cr.P.C. has been filed by the applicant against the order dated 24.12.2013 passed by the Court of learned Collector, District Burhanpur in Case No.13/2013, by which an application under Section 457 of Cr.P.C. filed by the applicant to release vehicle/Toyota Car bearing its registration No. MP 04 BA 9888 on supradnama has been rejected.