ISLAM S/O CHITRU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C., praying that the order dated 06.09.2018 passed by the Court of Judicial Magistrate, Bhiwadi District Alwar be set aside, whereby the said Court refused to release Tractor bearing registration No.HR-52-B- 2550, along with the Compressor to the petitioner.

(2.) The learned counsel appearing for the petitioner has submitted that the petitioner is a registered owner of the vehicle, in question.

(3.) The learned counsel for the petitioner has stated at Bar that no confiscation proceedings are pending, qua the tractor and Compressor and the same are case property of case FIR No.415/2016, registered at Police Station Bhiwadi Phase-III District Alwar, for offences under Sections 147, 148, 149, 332, 353, 279, 336, 166, 379, 307 IPC. under Sections 32, 33, 41 and 42 of the Indian Forest Act and under Section 3 of the PDPP Act.