(1.) Challenge has been made to order dated 12.10.2017, passed by the ASJ, Sidhi, in Criminal Revision No. 149/2017, wherein the application for release of the vehicle under section 457 of the Crimial P.C. 1973 has been rejected on 21.09.2017 by the learned JMFC, was affirmed.
(2.) Brief facts of the case are that, on the basis of the informer, Police Kotwali, Sidhi, followed and apprehended vehicle Tata 407, bearing registration No.MP-53-GA-0428 for illegally carrying sand Crime No. 735/2017 for offence under Sections 379 and 414 of the IPC, Sections 4 and 21 of the Mines and Minerals Act, 3 and 4 of the Public Representation Act, Sec. 15 of the Environment Protection Act and section 41, 26 and 51 of the Indian Forest Act, have been registered.
(3.) The petitioner moved an application for release of the vehicle before the JMFC, Sidhi, under section 457 of the Crimial P.C. 1973 and the same was registered as MJC No. 163/2017 and was refused on 21.09.2017. Aggrieved by this, the petitioner Brijesh Singh preferred Criminal Revision No. 149/2017 before the First ASJ, Sidhi. By the impugned order, the learned ASJ, dismissed the application for release of the vehicle.