OM PRAKASH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) W.P.C No. 552 of 2021 has been filed for quashing/setting aside the proceeding of Confiscation Case No.146 of 2020 initiated against the petitioner's vehicle bearing registration No. JH-02AX-7856 (Haiwa). Further prayer has been made for issuance of direction upon the concerned respondent to forthwith release the said vehicle in favour of the petitioner.

(2.) W.P.C No. 553 of 2021 has been filed for quashing/setting aside the proceeding of Confiscation Case No. 145 of 2020 initiated against the petitioner's vehicle bearing registration No. JH-02L-8173 (Dumper). Further prayer has been made for issuance of direction upon the concerned respondent to forthwith release the said vehicle in favour of the petitioner.

(3.) W.P.C No. 572 of 2021 has been filed for quashing/ setting aside the proceeding of Confiscation Case No.144 of 2020 initiated against the petitioner's vehicle bearing registration No. JH-01AB- 6746 (Dumper). Further prayer has been made for issuance of direction upon the concerned respondent to forthwith release the said vehicle in favour of the petitioner.