BIRWATI @ BIRBETI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 482 Cr.P.C for quashing of order dated 22.07.2014, whereby the application for releasing tractor along with fodder cutting machine/thresher on sapurdari was dismissed and order dated 16.02.2015 wherein revisional Court also held the revision to be not maintainable after recording that the tractor is lying unattended and unclaimed beside Police Station and police neither took the same in custody, nor took any action against its owner. Negligence of the police in performance of its duty was also found.

(2.) When the case came up for hearing before this Court on 01.06.2015, this Court passed the following order:-

(3.) Thereafter, notice was also issued to respondent No.4 vide order dated 05.06.2015. On 11.08.2015, the status report by way of affidavit of Commissioner of Police, Faridabad was taken into consideration and following order was passed:-