SARAFARAJ MOHAMMED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard counsel for the parties. The petitioner has preferred this revision petition against the order dated 3.12.2004 whereby the learned Addl. Sessions Judge (Fast Track) No. 1, Jaipur City, Jaipur has rejected the petitioner's application filed under Sec. 451 Cr.RC. for release of Maruti Car bearing No. RJ14-3C 2748.

(2.) It appears that the aforesaid car was seized by the police in FIR No. 71/2003 registered at Police Station Gandhi Nagar, Jaipur, for offence under Sections 364-A, 365 and 343 IPC. The allegation was that this car was used in abducting a foreigner.

(3.) The petitioner has prayed for release of the aforesaid vehicle on the ground that he is not at all involved in the offence. He is a registered owner of the aforesaid vehicle and if it is not handed over to him the vehicle is likely to be destroyed while at police station.