BHAGWAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal revision petition praying that the impugned order dtd. 2/9/2021 passed by learned Additional Sessions Judge, Jaitaran, District Pali in Criminal Revision No. 12/2021, be set aside, whereby the learned court rejected the application filed under Sec. 451 Cr.P.C. The vehicle was seized in connection with FIR No. 60/2017 registered at P.S. Raas, for the offence under Ss. 420 and 406 of IPC.

(2.) Learned counsel for the petitioner submits that the vehicle in question could not be released because there was an earlier order releasing the vehicle in favour of finance company i.e. Equitas Small Finance Bank Limited, which was passed by the learned court below.

(3.) Learned counsel for the petitioner further submits that the financial company is not interested in getting the vehicle released, therefore, after settling the account with the finance company submitted no dues along with application for release of the vehicle. Learned counsel also submits that learned courts below have refused to interfere on the ground that the earlier order regarding releasing of vehicle in favour of finance company is already in existence.