AMUSHREE @ KUMARI AMUSHRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioner and the learned Counsel for the State.

(2.) The Petitioner has filed the instant revision application against the order dated 4.9.2010, whereby the CJM. Hazaribagh has rejected the Petitioner's prayer for release of the vehicle bearing registration No. JH-OIY-3132.

(3.) The learned Counsel of the Petitioner submitted that, the Court below has rejected her prayer on the ground that the driver of the vehicle has not yet surrendered. It is further contended that she is the owner of the said vehicle and as the said vehicle is lying in an open field, is everyday under the process of coming in contact with the dust and rains.