AMIT TANWAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Aggrieved by the dismissal of the application by the Judicial Magistrate Gurugram, on 13/11/2024, for release of the vehicle on superdari, and also the dismissal of the Criminal Revisions by Ld. Additional Sessions Judge, Gurugram, on 8/4/2025 and 20/8/2025, the petitioner, claiming to be the registered owner of the vehicle, has come up before this Court, seeking its release.

(2.) The vehicle mentioned above [Maruti Swift Car bearing registration No. HR-19P-7167], was seized in FIR No. 622, registered on 10/10/2024 in Police Station Sector 10A, Gurugram, for Commission of offences punishable under Sec. 110, 115(2), 3(5), 351(3), 117(2) and 118(2) of BNS 2023.

(3.) The victim had alleged in the FIR about an assault by the assailants who had come in a white car, model 'Swift', which had no registered number plate. Later, the investigation led to evidence of the present vehicle's use in the crime, which is sought to be released in this petition.