MD. RAFIQUE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Md. Shadab Ansari, learned counsel for the petitioner and Mr. Manoj Kumar Mishra, learned counsel for the State.

(2.) This petition has been filed for quashing the order dtd. 31/1/2022 passed in Criminal Revision No.45/2021 by the learned Principal Sessions Judge, Giridih and for quashing the order dtd. 11/8/2021 passed by the learned Judicial Magistrate, 1st Class, Giridih in M.C.A. No.1511/2021 in Nimiaghat P.S. Case No.31/2021, whereby, the petition filed by the petitioner for release of vehicle vide registration no. JH 10 CC-7351 (Maruti Dzire VXI) was rejected. The further prayer is made to release to the said vehicle.

(3.) Learned counsel for the petitioner submits that now charge-sheet has been submitted. He further submits that the vehicle in question was allegedly used to carry the dead body. He also submits that no fruitful purpose will be served if the vehicle is allowed to be deteriorated. He further submits that the petitioner will not sale the vehicle in question and produced the same before the trial court whenever such direction shall be issued by the learned trial court.