MANGILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has filed this criminal revision petition under Sec. 397/401 Cr.P.C. (Sec. 438/442 BNSS) to assail the impugned judgment dtd. 3/10/2025 passed by learned Upper Session Judge No. 1, Bikaner, in Criminal Case No.426/2025, whereby the learned trial Court rejected the application under Sec. 457 Cr.P.C./503 of BNSS, moved by the petitioner for releasing the Bolero Camper bearing registration No.RJ-36-GA-1947.

(2.) I have heard learned counsel for the petitioner and learned Public Prosecutor.

(3.) Learned counsel for the petitioner submits that the petitioner is a registered owner of the vehicle in question. Learned counsel for the petitioner, in support of his arguments, has placed reliance on a decision of the co-ordinate Bench of this Court rendered at Jaipur Bench in Prakash Chand Vs. State of Rajasthan reported in 2010 SCC OnLine Raj 992 wherein it was held that: