GORILAL Vs. STATE (RAJASTHAN)(JAIPUR BENCH)

JUDGEMENT

(1.) These two petitions are directed against a common order dated 7.5.2005 whereby the Judicial Magistrate, First Class, Chipabadoda, District Bara had rejected an application under section 457 of the Criminal Procedure Code. Since, both the petitioners have challenged the same impugned order, therefore, both the petitions preferred by the petitioners are being decided by this common order.

(2.) Brief facts of the case are that motorcycle bearing registration No. RJ-28-2M-0682 belonging to the petitioner Gorilal and another motorcycle bearing registration No. RJ-28-2M-3845 belonging to the petitioner Hariram were seized by the police in a case for offence under sections 420, 489-A. 489-B and 489-C. I.P.C.

(3.) Subsequently, both the petitioners had filed applications under section 457 of the Criminal Procedure Code for supurdgi of their respective motorcycle to them. But vide common order dated 7.5.2005 learned Judicial Magistrate was pleased to dismiss the said applications. Hence, these petitions be-fore this Court.