BACHCHUSINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C., praying that the order dtd. 19/12/2018 passed by Additional Chief Judicial Magistrate, No. 3, Badi, Dholpur, be set aside, whereby the said court refused to release Tractor bearing Registration No. RJ 11 RA 7950 alongwith Trolley to the petitioner.

(2.) The learned counsel for the petitioner has stated at Bar that the petitioner is the registered owner and no confiscation proceedings are pending qua the tractor trolley and the same are case property of case FIR No. 17/2018, registered at Police Station Sadar, Badi, Dholpur, for the offences under Sec. 379 IPC and Ss. 29/51 of Wild Life Protection Act and Ss. 41 and 42 of Rajasthan Forest Act.

(3.) I have heard the learned counsel for the parties.