SAJARUDDIN KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pankaj Srivastava, learned counsel for the petitioner and Mr. Prabhu Dayal Agrawal, learned counsel for the State.

(2.) Petitioner has preferred this petition for quashing of order dtd. 20/10/2020 passed in connection with Manjhiaon P.S. Case No. 44/2020 whereby the learned court has rejected the prayer for release of tractor bearing Registration No. JH14A 4541 along with trolly, pending in the Court of learned Judicial Magistrate, Ist Class, Garhwa. Further prayer has been made for quashing of order dtd. 7/1/2021 passed in Criminal Revision No. 68 of 2020.

(3.) Mr. Pankaj Srivastava, learned counsel for the petitioner submits that documents of the vehicle in question was incomplete that is why both the court have rejected the prayer of the petitioner for release of vehicle. He further submits that for the required documents in question i.e. pollution certificate, fitness certificate etc. the vehicle is required to be produced before the competent authority. He submits that after release of vehicle the petitioner will produce the valid documents as required by the learned court.