IN THE MATTER OF : DHIRENDRA JHA Vs. STATE

JUDGEMENT

(1.) Supplementary affidavit has been field in Court today. The same be kept on record.

(2.) Heard the learned Counsels for the parties.

(3.) The challenge in this application is to the order dated 20.4.2011 passed by the learned Chief Judicial Magistrate, Malda rejecting the prayer for releasing the vehicle seized in connection with G.R. Case No.568 of 2011 arising out of Malda Police Station Case No.45 dated 24.2.2011 under Sections /46A/46B/47/48/48A/48B of the Bengal Excise Act, 1909.