SAHID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. praying that the order dtd. 4/2/2019 passed by Additional Chief Judicial Magistrate, Tijara, Alwar, be set aside, whereby the said court refused to release Tractor bearing Registration No. RJ 02 RA 9090 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. 45/2019, registered at Police Station Tapukada, Alwar, for the offences under Sec. 379 IPC and Ss. 41 and 42 of Forest Act.

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