BIMLESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner is aggrieved by order dated 6.6.2013 passed by Sri Rajesh Kumar, learned J.M. Hazaribag, in Barhi P.S. Case No.69 of 2013, corresponding to G.R. No.761 of 2013, whereby the application filed by the petitioner for release of the vehicles seized in connection with this case, has been rejected by the Trial Court below.

(3.) The impugned order shows that when the matter was taken up in the Court below, it was mentioned by the counsel for the State that the proceeding for forfeiture of the vehicles has already been initiated and the report will be received in two to three days. In spite of the said submission of the learned counsel for the State, the petitioners pressed the court below for passing the final order on the application for the release of the vehicles on that day itself. The Court below has rejected the application for release of the trucks in question stating that the process of forfeiture of the vehicles have already been initiated.