RAM KISHOR DAGA Vs. STATE

JUDGEMENT

(1.) The present petition under Sec. 482 of the Code of Criminal Procedure has been filed being aggrieved of the order dtd. 28/2/2022 passed by the learned Additional District Magistrate (Second), Jodhpur (hereinafter referred to as the 'ADM').

(2.) The facts appertain for the present case are that the SHO, Kudi Bhagtasani, Jodhpur (West) intercepted a tanker No. RJ-19-GG-8217 carrying Aviation Turbine Fuel (ATF) near Mogra bridge, Jodhpur under the apprehension of theft of oil.

(3.) The SHO found that 200 litres of liquid (oil) was available in a drum in another vehicle (pick up Registration No. RJ-19-GG-6158) going with this tanker though the seal, etc. of the tanker were found intact.