VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C is for issuance of direction to learned trial Court/JMIC, Jagadhri to decide the application of the petitioner, expeditiously regarding release of the vehicle on superdari in case CRM No. 185- 2020 in FIR No. 134 dated 03.09.2020 under Sections 379 IPC and 21 (4) of the Mining Act, 1957, Police Station Sadar Jagadhri, District Yamuna Nagar. Further prayer of the petitioner is for release of his vehicle on Superdari. Issue notice of motion.

(2.) On asking of the Court, Ms. Sheenu Sura, DAG, Haryana accepts notice on behalf of respondent-State.

(3.) Petitioner is registered owner of Vehicle Tractor-Trolley bearing registration No. HR02-AG-8161. The said vehicle has been seized by the Mining Department illegally and without any basis and handed over to the police Station Sadar Jagadhari on 07.06.2020 (P-1). Thereafter, the above F.I.R No. 134 was registered against the petitioner. The petitioner then filed an application (P-2) before the learned JMIC, Yamuna Nagar at Jagadhari for release of the aforesaid vehicle on Superdari on 15.09.2020 on interim superdari during the pendency of the trial in the aforesaid F.I.R. Then the report was sought of the concerned police station as well as report from the Mining Department and report was filed by the Mining Department before the learned JMIC on 21.09.2020 (P-3). Now, the case has been adjourned to 19.10.2020 (P-5 colly). However, on the said date, the officer of the Mining Department requested for adjournment on the ground that they are filing appeal against the judgment dated 15.10.2020 passed in CRM-M-19322-2020 and the matter has now been adjourned to 20.11.2020 (P-6).