MOHENDER KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) This criminal revision petition at the instance of the accused-petitioner takes exception to the order passed by the learned Additional Sessions Judge-I, Mandi, dated 12.06.2018, whereby the application filed for release of vehicle was ordered to be dismissed.

(2.) The accused-petitioner has sought release of vehicle bearing registration No. HP-31A-7872 alongwith its documents and key, which had been taken into possession by the police in case FIR No. 18 of 2018, dated 16.01.2018, registered under Sec. 302 read with Sec. 120-B of the IPC.

(3.) It was averred that the petitioner was registered owner of the vehicle in question, which has been impounded by the police in the aforesaid FIR. Investigation of the case was completed. Since the vehicle was no longer required by the police, therefore, the same be released in his favour by imposing suitable and reasonable conditions.