TIPUN YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 482 Cr.P.C. with a prayer to quash the order dtd. 31/1/2023 passed in Criminal Revision No. 107 of 2022 by the learned Sessions Judge, Giridih as well as the order dtd. 12/8/2022 passed by the learned Judicial Magistrate 1st Class, Giridih in connection with Jamua P.S. Case No. 225 of 2022 whereby and where under, the learned Judicial Magistrate 1st Class, Giridih rejected the prayer of the petitioner for release of the seized Tata Ace HT Magic vehicle bearing registration no. WB-37D-3311.

(3.) The brief fact of the case is that the said vehicle was seized by police in connection with Jamua P.S. Case No. 225 of 2022 as the same was involved in an accident caused by the rash and negligent driving of the said vehicle and dashed Jitan Das causing his death.