RAVINDRA NATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner is an accused in a criminal case which was filed by opposite party No. 2. The allegations are to the effect that complainant owns Swaraj Tractor bearing registration No. UP-54A-5740 and in the night previous to 10-12-2000 the petitioner and some other persons forcibly took the said tractor along with its driver to their Darwaza. When the complainant went to make enquiry he was abused and forced to run away.

(3.) The petitioner has challenged the impugned order dated 7-12-2001 by which learned Magistrate has rejected petitioner's prayer for release of the tractor in his favour and has allowed release in favour of OP No. 2 on five conditions mentioned in the last part of the order.