RAKESH Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. seeking quashment of order dated 24.01.2019 passed by ASJ, Deori, District Sagar; whereby, order passed by JMFC, Deori, District Sagar dated 28.12.2018 on an application filed by the petitioner under Section 457 of Cr.P.C dismissing the application has been affirmed. Inter alia a prayer made to release the vehicle belonging to the petitioner bearing No.MP 15 MR 5951 on "Supurdginama".

(2.) Facts of the case, in brief, are that on 21.10.2018, on an information, police intercepted vehicle bearing registration No.MP 15 MR 5951. It is alleged that Rakesh and Ramdeen were transporting illegal liquor and when the police intercepted that vehicle they leaving the vehicle and liquor fled away. Thereafter, police seized 59 bulk litres of illegal liquor as also the said vehicle.

(3.) Learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in the case. No liquor has been seized from the possession of the applicant. The Courts below have wrongly dismissed his application filed under Section 457 of CrPC. The petitioner has filed Registration certificate with regard to Vehicle in question. On these grounds a prayer is made to release the said vehicle.