GAURAV DUREJA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "The Code") the petitioner has challenged order dtd. 19/4/2022, passed by learned Additional Sessions Judge, Gharsana, District Sri Ganganagar, whereby, petitioner's application under Sec. 457 of the Code for release of his motorcycle (Hero HF Deluxe, Registration No. RJ 13 SR 2902) has been rejected.

(2.) It is contended by the petitioner that after investigation, the Investigating Officer has filed the charge-sheet, however, the petitioner has not been named as accused in this case.

(3.) Learned counsel submits that the vehicle in question was stolen from him on 7/9/2021 for which he got a theft report registered as daily diary report No. 633/17/9/2021 in Police Station Sri Vijanagar and the contraband substance was recovered from such vehicle on 13/11/2021.