MANAPPURAM FINANCE LIMITED THROUGH ITS AUTHORISED SIGNATORY ARVIND SINGH RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application has been filed under Section 482 of Cr.P.C. for issuing a direction to the trial Court for early disposal of the application No.1912/2018 filed by the applicant before the Court of JMFC, Nasrullaganj, District Sehore under Sections 451/457 of Cr.P.C.

(2.) Facts giving rise to this petition, in brief, are that crime No.862/2017 had been registered in Police Station Nasrullaganj for the offence punishable under Section 420 of IPC. In connection with that crime, vehicle No.MH BA 0434 has been seized by the investigation officer. The owner of this vehicle is Saddam Khan. The applicant is the financer of this vehicle. Actual owner of the vehicle raised a loan on that vehicle. The applicant alleges that the owner of the vehicle has not paid the installment of loan in time. As per the argument, the applicant is authorized to re-possess the vehicle and filed an application before the concerned Court of JMFC, Nasrullaganj for releasing the vehicle on temporary custody to the applicant under Section 451/457 of Cr.P.C.

(3.) The applicant filed an application on 12.09.2018 before the Court of JMFC, Nasrullaganj. This application is still pending before the same Court. Applicant submits that a direction be issued to the Court of JMFC, Nasrullaganj for early disposal of the application without granting any further adjournment.