KRISHNA KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against the order, dated 25-8-1990 passed by the Chief Judicial Magistrate, Palamau at Daltonganj including the order, dated 7-9-1930 passed by the 2nd Additional Sessions Judge, Palamau at Daltonganj refusing to release the truck bearing No. BIM 9921 claimed by the petitioner as its owner.

(2.) It appears that the truck in question along with a car was seized on 30-5-1990 at about 5-00 a.m. at Kundri check-post by the Beat Officer within Lesliganj Police Station as it was found carrying 760 kgs. of tot ha biscuits. The katha and the truck both were seized.

(3.) It appears that after the prayer for release of the truck in question was rejected by the Chief Judicial Magistrate, claimed by the order, dated 25-6-1990, a revision against the said order was preferred before the Sessions Judge, Palamau which was also rejected by the 2nd Additional Sessions Judge, Palamau by his order, dated 7-9-1990 against which this Misc. application has been filed with a prayer to release the vehicle in question.