SURENDRA PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned A.P.P.

(2.) This appeal has been preferred by Surendra Prasad Singh, admittedly the owner of the truck bearing Registration No. BEC 344, for the release of the said truck.

(3.) The facts giving rise to this appeal is that at the relevant time the truck was under the control of accused Dumar Chand Mahto, who was the driver of the said truck and said Dumar Chand Mahto under pressure had to part with the said truck to the terrorist and the said truck was used by them as a carrier for carrying the terrorists to and from to the place of occurrence. In course of investigation, the said truck was seized and as per seizure list (Annexure-3), seizure was made in front of the house of co-accused Jamir Mian at village, Potdag Barka Bandh, Police Station-Nimia where it was stationed.