STATE OF ASSAM Vs. DANGMAN JUGLI

JUDGEMENT

(1.) Heard Mr. D. Gogoi, learned Special Public Prosecutor, for the petitioners. Also heard Mr. P.K. Roy, learned Senior Advocate, assisted by Mr. S.K. Chakraborty, learned counsel for the respondent.

(2.) In this petition, under Sec. 482 of the Code of Criminal Procedure, the petitioners have challenged the correctness or otherwise of the order dtd. 11/4/2023 passed by the learned Judicial Magistrate 1st Class, Margherita, in CR Case No. 26/2022, arising out of Offence Report No. LP/16 of 2022-23.

(3.) It is to be mentioned here that vide impugned order, dtd. 11/4/2023, the learned Judicial Magistrate 1st Class, Margherita, in CR Case No. 26/2022, arising out of Offence Report No. LP/16 of 2022-23, had directed the petitioner No.2 to release one JCB 3DX SUPER, bearing Registration No. AR01 M 7927, in the custody of the respondent.