NARESH KUMAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Mr. M.K. Kalita, learned Additional Public Prosecutor for the State respondent.

(2.) Learned Additional Public Prosecutor has submitted that he has already communicated to the Officer-in-Charge to submit the report as called for by this Court regarding the claim of the petitioner about the release of the seized vehicle in connection with Gobardhana P.S. Case No. 257/2019 registered under Sections 379/411/420/468 IPC read with Section 7 of the Essential Commodities Act, 1955.

(3.) But the Officer-in-Charge has not responded to the same nor furnished any report.