RUPARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the instant criminal misc. petition, challenge has been made to the order dtd. 11/2/2025 passed by the learned Judicial Magistrate, Sivana, District Balotra pertaining to FIR No. 202/2024 registered at Police Station Samdaari, District Balotra whereby the prayer made by the petitioner for releasing the vehicle in question (Truck) bearing registration No. RJ 19 GG 2718 has been declined.

(2.) Learned Counsel for the petitioner submits that he is the owner of the vehicle in question which has been seized by the Police Officers. He further submits that the petitioner being the owner of the vehicle in question, is the person best entitled to get back the possession of the seized property. There is no other person claiming supurdagi of the same.

(3.) Learned Public Prosecutor opposed the instant criminal misc. Petition.