ABID KHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Seeking a direction to the Divisional Forest Officer-second respondent, to release the vehicle seized in the FIR captioned above, the petitioner has come up before this Court on the ground that he is entitled to release of the vehicle in his favour.

(2.) The respondents has filed reply and paragraph 3 of the preliminary submissions reads as follows:

(3.) A perusal of the reply reveals that the State has challenged the order passed by learned Additional Chief Judicial Magistrate, on which basis the petitioner has come up before this Court. Instead of adjudicating this matter in this Court, it would be appropriate for the petitioner to pursue the matter before learned Sessions Judge/Additional Sessions Judge so that the concerned Court can decide the matter pending before it as early as possible.