VIJAY KUMAR PANDEY Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner is aggrieved by the order dated 21.9.2004, whereunder prayer to release the motorcycle in question was refused on the ground that the said motorcycle was used for committing offence under Section 392 of the Penal Code as also on the ground that the investigation was still in progress.

(3.) LET the aforesaid aspects of the matter be reconsidered by the CJM, Patna and if it is found that the final form has been submitted in the case and the informant has no objection to the prayer for release of motorcycle in favour of the petitioner, the vehicle (motorcycle) be re -leased in favour of the petitioner.