MUKTARUL MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IT is the case of the petitioner that he is the registered owner of the Truck being WB -57 -B -2386 and sometime in July while the said Truck was coming from Shaikhpara to Raninagar, Murshidabad, the police attached to Raninagar Police Station, intercepted the same. Thereafter on August 22, 2014, the petitioner moved an application before the learned Additional Chief Judicial Magistrate, Lalbagh, Murshidabad, for return of the same, whereupon the Misc. Case No. 536 of 2014 was registered and the learned Magistrate called for a report.

(2.) IT is further contended although such order was passed on August 22, 2014 but till date police has not submitted any report and the Truck is lying in open sky at the Thana compound and thereby getting deteriorated day by day due to want of proper maintenance.

(3.) THIS court finds no reason for the police for taking more than two months in submitting its report. It is therefore directed the learned Magistrate shall at once take appropriate steps for obtaining the report from the police and if necessary the Superintendent of Police be also notified. It is further directed after obtaining the report, all endeavours must be made by the court below to dispose of the pending application as earlier as possible. This application is allowed and disposed of.