SEBATILATA BARIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN this revision petition under Sections 397 and 401 read with Section 482 of the Code of. Criminal Procedure, 1973, petitioner Sebatilata Barik has prayed to set aside the impugned order dated 4.8.1999 passed by the learned S.D.J.M., Athagarh in Criminal Misc. Case No. 11 of 1999, rejecting her prayer under Section 457, Cr.P.C. for release of the seized vehicle.

(2.) LEARNED counsel for the petitioner and the learned Addl. Standing Counsel for the State were heard at length.

(3.) ON 28.5.1999 some police officers of Nagpur accompanied by the local police officer of Govindapur seized the truck alleging that 1 80 bags of 'Dal' worth Rs. 2,70,090.00 entrusted to the driver of the vehicle had not been delivered at the destination at Naharpara in Orissa and a case had been registered at Nagpur, under Section 406/34, IPC on the report of the dealer who had transported the goods in that truck. The truck was then kept in the custody of the local police awaiting order of the concerned Court at Nagpur to take the vehicle to Nagpur.