RAMJILAL Vs. STATE

JUDGEMENT

(1.) Notice to the State of Rajasthan was issued at the admission of stage. Mr. S. K. Mathur has put in appearance on behalf of non-petitioner State.

(2.) At the request of the learned counsel for the parties, the petition u/s 482 Cr. P. C. has been heard for final disposal today.

(3.) The Tractor to which the present petition relates is said to have been used by the assailants while firing the shot. The case relates to June 15, 1985. Since then the tractor is in custody of the police. The Court had sought report from the police. On Oct. 11, 1985 the Investigating Officer has reported that the tractor is not required in investigation and may be given on 'superdginama'. It has also been mentioned that the police has collected material which was required for the case.