DATA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this criminal misc. petition under Section 482, Cr.P.C. petitioner has assailed-order dated 16.5.05 of Additional Sessions Judge Dholpur whereby he rejected criminal revision petition No.59105 and upheld the order dated 29.4.05 of Chief Judicial Magistrate Dholpur. who rejected petitioner's application moved under Section 457, Cr.P.C. for release of his truck No.MP/06/E/2425 on superdginama.

(2.) Petitioner is registered owner of truck No. M P/06-E/2425, which was transporting 39 LPG cylinders on 11.4.05. The aforesaid truck and cylinders were seized by the police and FIR No.98/2005 was registered at PS Maniya (Dholpur) for offence a/s. 3/7 of Essential Commodities Act.

(3.) Petitioner being registered owner of the seized truck moved an application Under Section 457 Cr.P.C. for its release on superdginama but the same was rejected by CJM Dholpur vide order dated 29.4.05, against which revision petition was filed by petitioner and it was also rejected by Additional Sessions Judge, Dholpur vide order dated 16.5.05. Hence this petition.