MOHD RAZAK KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) We are surprised to notice that in spite of the order of this Court passed on 3 -5 -1989 in Cr.W.J.C. No. 56 of 1989 (R), the Deputy Commissioner, Palamau at Daltonganj, has adopted a tactics for flouting the order, as appears from copy of the order sheets dated 1 -7 -1989, 17 -7 -1989 and 24 -7 -1989.

(2.) It was submitted on behalf of the petitioner that he is ready and willing to meet the expenses of an officer of this Court to enable him to take possession of the car in question (M.R.D. 9764) from the Lesliganj Police Station. We direct the Assistant Registrar of this Court to go to Lesliganj Police Station in the District of Palamau and to take charge of the vehicle bearing registration No. H.R.D. 9764, from the officer -in -charge of that police station. If the officer -in -charge of that police station is found absent when the Assistant Registrar reaches there, he will take charge of the vehicle from the person who shall be found in -charge of the police station. The officer -in -charge of the police station and in his absence whoever might be present there in the police station when the Assistant Registrar leaches there, is directed to hand over the car to the Assistant Registrar of this Court. The Assistant Registrar shall after getting possession of the car in question give a receipt to the officer -in -charge of the police station or to the person from whom he gets possession of the car. The Assistant Registrar shall give delivery of possession of the car to the petitioner who shall grant a receipt to the Assistant Registrar.

(3.) The expenses of the Assistant Registrar for going to the Lesliganj and back shall be borne by the petitioner. The petitioner shall also pay a lump sum amount of Rs. 200 (Rupees two hundred) to Assistant Registrar of this Court.