KULDEEP SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Deepankar, the learned counsel appearing on behalf of the petitioner and Ms. Snehlika Bhagat, the learned counsel appearing on behalf of the respondent State.

(2.) This petition has been filed for quashing of the order dtd. 17/8/2020 passed by learned Chief Judicial Magistrate, Simdega in Criminal Miscellaneous Application No.335 of 2020 in connection with Kolebira P.S.Case No.27 of 2020 whereby release of the vehicle bearing registration no.RJ-02GA- 7710 has been rejected on the ground that the vehicle in question was not ensured at the time of accident.

(3.) The learned counsel for the petitioner submits that earlier the petition filed by this petitioner for release in criminal revision which was found to be not maintainable and that is why the petitioner was permitted to convert it in Cr.M.P and pursuant thereto he has converted the said petition into Cr.M.P petition.