PAPPU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioner against the order dated 9.6.2014 passed by the learned Additional Sessions Judge, Gulabpura in revision whereby the order dated 30.5.2014 passed by the learned Additional Chief Judicial Magistrate, Gulabpura in Cr.Case No.56/2014 dismissing the application filed by the petitioner under Section 451, 457 Cr.P.C. for release of Mahindra Pick UP vehicle bearing registration No.RJ06.GA.9348 on supardaginama, was upheld.

(2.) Learned counsel for the petitioner submits that the petitioner was the power of attorney holder of the registered owner of the vehicle in which the wood was recovered. He submits that the vehicle after being seized is lying in open place at the Police Station and will be damaged and rendered useless if continued to be lying in an exposed condition. He submits that no useful purpose will be served by keeping the vehicle lying unattended at the Police Station during trial. He thus submits that these are just grounds to direct the vehicle in question to be handed over to the petitioner on Supardaginama.

(3.) Learned Public Prosecutor has opposed the arguments advanced by the learned counsel for the petitioner.