MAKHAN SINGH Vs. STATE OF RAJASTHAN AND ANR.

JUDGEMENT

(1.) Mr.R.S.Gill appears for respondent No.2. Service is, therefore, complete. With the consent of learned counsel for the parties, the petition is finally heard and decided at the admission stage.

(2.) By the instant criminal misc. petition under section 482 Crimial P.C., the petitioner has challenged the order dated 25.5.2007 passed by Special Judge, N.D.P.S. Act Cases, Hanumangarh (for short 'the trial court' hereinafter), whereby the trial court dismissed the application filed by the petitioner seeking interim custody of motorcycle bearing No. RJ-31-1M-1380. Learned counsel appearing for respondent No.2 Puroshotam submits that he has no claim to the motorcycle as he transferred the ownership of the motorcycle in favour of the petitioner.

(3.) The trial court dismissed the application seeking interim custody of the motorcycle on the ground that the registered owner is respondent No.2 Puroshotam and he filed an application. Now, the counsel representing respondent No.2 submits that he has no objection if the motorcycle is released in favour of the petitioner.