MAHESHWAR JENKO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and J.C. to S.C. No.1.

(2.) IT appears that F.I.R. was lodged by the petitioner against one Dilip Kumar Senapati alleging that Dilip practised fraud upon him (the informant) and got a so -called agreement to sale his vehicle No. BEP 9898 executed after administering liquor. The chief Judicial Magistrate released the vehicle in favour of the petitioner by an order dated 9.1.1992

(3.) IT further appears that the petitioner moved the Sessions Judge in Criminal Revision No. 12/ 92 against the above forfeiture and succeeded.