MD. OFFIJOL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Legality, propriety and correctness of Order dtd. 30/4/2022, passed by the learned Sub-Divisional Judicial Magistrate, Biswanath Chariali, is put to challenge in this Criminal Revision Petition, under Sec. 397 read with Sec. 401 and 482 of the Code of Criminal Procedure.

(2.) It is to be noted here that vide impugned order, the learned Court below has dismissed the petition filed by the petitioner namely, Md. Offijol Hoque, seeking custody of one seized Tractors, bearing Registration No. AS 12 BC 2124, being the registered owner of the same.

(3.) The factual background leading to the filing of this present Revision Petition is briefly stated as under: