ASHISH SHARMA Vs. STATE OF J & K

JUDGEMENT

(1.) Despite opportunity, objections have not been filed by the non- applicants to the application.

(2.) This application is filed seeking release of vehicle, i.e. Tractor Trolley bearing Registration No. JK02AT-6781 seized by the police of Police Post, Talab Tillo, Jammu vide Challan No. 119533 on 08.11.2019, on the ground of violation of order passed by this Court in WPPIL Nos. 19/2012, 7/2014 and 27/2014, as the applicant was allegedly extracting minor minerals from Tawi Bed area without permission. It was argued that the applicant has been falsely implicated in the case. He was not at the spot. Otherwise also the applicant had never indulged in this act earlier.

(3.) Learned counsel for the respondents has stated that he has received instructions that the vehicle in question has been seized for the first time.