SUKHDEV MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Manish Kumar, learned counsel appearing for the petitioner and Mr. Ashwini Bhushan, the learned counsel for the respondent State.

(2.) This petition has been filed for quashing the order dtd. 7/4/2022 passed by Shri Ranjeet Kumar, Principal Sessions Judge, Jamtara in Criminal Revision No.05/2022 whereby the revision application filed by the petitioner has been dismissed affirming the order dtd. 3/2/2022 passed by learned Chief Judicial Magistrate, Jamtara in Jamtara P.S.Case No.124/2021 whereby the prayer for release of Tractor bearing Chasis no.1VY5036DAKA008329, Engine No.py3029d534058 and Tailor Chasis No.JME0006 belonging to the petitioner no.1 as well as tractor bearing registration No.JH10BA6709 and trailor bearing no.JH10BA0645 belonging to the petitioner no.2, Rabilal Murmu, was rejected on the ground that confiscation proceeding is pending, pending in the court of learned Chief Judicial Magistrate, Jamtara.

(3.) The FIR was lodged on the following premise:-