STATE OF MADHYA PRADESH Vs. SANTOSH

JUDGEMENT

(1.) Shri Kaustubh Singh, Panel Lawyer for the petitioners/State.

(2.) Shri Sanjeev Kumar Singh, Advocate for the respondent. State Government has filed the present writ petition challenging the order dated 30.08.2017 passed by the Third Additional Sessions Judge, Seoni (M.P.). By the said order, petitioners were directed to initiate the process of compounding of offence in respect of Tractor Trolley bearing registration No. MP-49-A-7716 and pass appropriate orders for release of the vehicle.

(3.) Brief facts of the case are as under :-