REVANA SIDDAPPA Vs. STATE OF ORISSA

JUDGEMENT

(1.) In the present application under Section 401 Code of Criminal Procedure challenge has been made to an order dated 1.11.2010 passed in C.M.C. No. 214 of 2010 passed by the learned S.D.J.M., Keonjhar, by which order an application filed under Section 457 Code of Criminal Procedure filed by the Petitioner for and on behalf of Ashok Transport as its power of attorney holder came to be rejected, inter alia, on a finding that, while the Bus bearing temporary Registration NO. KA-25 TC-1054 involved in the accident and release of the vehicle sought for belongs to the TATA Motors Limited, the power of attorney filed by the Petitioner was not by TATA Motors Limited, but by Ashok Transport, who was not the owner of the vehicle in question.