LAWS(JHAR)-2013-2-194

RAJU ANSARI Vs. STATE OF JHARKHAND

Decided On February 01, 2013
Raju Ansari Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned A.P.P for the Prosecution. The petitioner is aggrieved by order dated 3.10.2012 passed by the learned Chief Judicial Magistrate, Hazaribagh, in G.R. No. 3068 of 2012 whereby, the application filed by the petitioner for release of the motorcycle bearing registration No. JH -02U -9723 has been rejected by the Court below.

(2.) IT appears from the record that the said motorcycle has been seized in connection with Mandu (Kujju) P.S. Case No. 180 of 2012, corresponding to G.R. No. 3068 of 2012, which relates to theft.