DEELIP SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. J.S. Singh, learned counsel for the petitioner and Mr. Rajneesh Vardhan, learned counsel for the State.

(2.) Petitioner has preferred this petition for quashing of order dtd. 19/5/2022 passed by the learned Sub Divisional Judicial Magistrate, Simdega whereby Misc. Criminal Application No. 77/2022 filed by the petitioner for release of vehicle bearing Registration No. JH-20D-8600 has been rejected in connection with Bano P.S. Case No. 03 of 2022, corresponding to G.R. No. 109 of 2022 pending in the Court of learned Sub Divisional Judicial Magistrate, Simdega.

(3.) The F.I.R. was instituted on the basis of fardbeyan of informant alleging therein that on 19/1/2022 due to rash and negligent driving of the driver of tractor bearing Registration No. JH20D-8600 one Ram Chick Baraik died.