PRAMOD KUMAR NAYAK Vs. SADANANDA JENA

JUDGEMENT

(1.) HEARD Learned Counsel for the Petitioner and Learned Counsel for the State.

(2.) THE Order Dated 26.5.2007 passed by the Learned S.D.J.M., Bhubaneswar in G.R. Case No. 298 of 2007 rejecting the application filed under Section 457 of the Code of Criminal Procedure for release of the vehicle bearing registration No. OR -05 -7014 is under challenge.

(3.) CONSIDERING all the documents produced before the Trial Court, I am of the view that the Petitioner is entitled to possess the vehicle and more so when the original owner Sadananda Jena does not seek for release of the vehicle in his favour. I accordingly direct that the aforesaid vehicle be released on such terms and conditions as the Learned Magistrate may deem just and proper.