VAKIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal revision petition under Sec. 397/401 Cr.P.C. against the order dtd. 25/11/2021 passed by learned Special Judge, Electricity Cases, Jaisalmer in Criminal Case No. 133/2021 pertaining to FIR No. 113/2021 registered at Police Station Sangar, District Jaisalmer for the offences under Ss. 136, 137 and 139 of the Electricity Act, whereby the prayer to release the seized Bolero Pick-Up No. RJ-21-GC-5066 on supurdaginama in favour of the petitioner, has been rejected.

(2.) As per prosecution story, the offending vehicle was used for electricity theft. After investigation, the police found that one Pandu Ram was owner of the said vehicle and there is an agreement to sale dtd. 23/10/2021 between the petitioner and said Pandu Ram for selling the said car to the petitioner.

(3.) The trial court has rejected the application filed under Sec. 451 Cr.P.C. by the petitioner seeking interim custody of the subject vehicle on the ground of not submitting the application by the registered owner of the car.