LOKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition under Sec. 482 Crimial P.C. is directed against the order dated 27.10.2006 passed by the learned Sessions Judge Jhalawar rejecting the revision preferred against the order of the learned Judicial Magistrate 1st Class, Khanpur dated 22.9.2006 whereby the application moved by the petitioner for the release and handing over of possession of the Kisan Bugga (Jugad) on Supardginama has been rejected.

(2.) The relevant facts are that a first information report was registered at the concerned Police Station for offences under Sections 3/181, 39/192 and 66/192 of the Motor Vehicles Act, 1988 whereupon the police seized the vehicle in question.

(3.) The petitioner moved an application before the learned Magistrate for release of the said Kisan Bugga (Jugad) on supardiginama but the same was rejected and revision against the said order has also been dismissed vide impugned order as indicated above on the ground that essential documents pertaining to the said Jugad have not been produced and in the event of accident the claimant might be deprived of compensation.