NEERAJ ALIAS BABLOO Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition filed under Section 482, Cr.P.C. is for quashing the order dated 29.09.2012 passed by learned Chief Judicial Magistrate, Panchkula, whereby the application for releasing the vehicle on supurdari in his favour, was dismissed.

(2.) The challenge has also been made to the order dated 10.12.2012 passed by learned Additional Sessions Judge, Panchkula, whereby the revision filed by the petitioner impugning the order dated 29.09.2012 passed by learned Chief Judicial Magistrate, Panchkula, was dismissed.

(3.) Brief facts of the case are that FIR No. 119 dated 08.06.2009, under Sections 201, 379, 411, 420, 467, 468, 471 and 120-B, IPC was registered at Police Station, Chandi Mandir. Three persons were arrested and later released on bail. During investigation of the case, approximately 25 vehicles were taken into custody under Section 102, Cr.P.C. by the police.