B S SARA Vs. STATE OF M P

JUDGEMENT

(1.) Heard Shri Manish Dati, leamed counsel for the applicant, Shri DV Pendharkar, Deputy Government Advocate and perused the record, with the consent of the parties arguments heard on merits.

(2.) The applicant has filed this revision under Section. 397/40 1 of the Code of Criminal Procedure against the order dated 12.5.1995 passed by the Additional Session Judge, Jabalpur by which the applicants application for releasing the vehicle on his Supurdnama has been rejected.

(3.) The applicant had purchased a Maruti Van bearing Chassis No. 987183 and Engine No. 1046632 of navy blue colour from Heera Automobiles, private Limited, Patiala on 19.4.1994. The applicant has filed the Invoice and sale certificate issued by the said dealer in his favour.