CHETNANAND SAHU Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is available.

(2.) Arguments heard.

(3.) This petition has been filed under Section 482 Cr.P.C. seeking setting aside impugned order dated 8.9.2018 passed by Ist ASJ, Seoni in Criminal Revision No. 59/2018; whereby, order passed by JMFC, Seoni dated 4.8.2018 on an application filed by the petitioner under Section 457 of Cr.P.C dismissing the application has been affirmed. Inter alia prayer is made to release the vehicle Number CG 08 AE 5101 on Supurdginama.