KHAIRULLAH ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This revision has been preferred against the order dated 06.01.2020, passed by the court of learned District & Sessions Judge - II, Garhwa in S.T. No.226 of 2019, whereby the prayer for release of Scorpio vehicle bearing registration No.JH14D-2109, in favour of the petitioner has been rejected.

(2.) Learned counsel for the petitioner has submitted that the petitioner is the registered owner of the aforesaid vehicle. It is argued that the court below has rejected the prayer for release of the Scorpio vehicle in favour of the petitioner on the ground that the vehicle was used in commission of dacoity and the petitioner is an accused in the aforesaid case registered under Section 395 I.P.C.

(3.) Learned A.P.P., has opposed and submitted that the petitioner had not produced any document in proof that he was the registered owner of the vehicle.