JAWED ANSARI 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. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 with a prayer to set aside the order dtd. 10/9/2024 passed by the learned Additional Sessions Judge-II-cum-Special Judge, Cyber Act, Giridih in Cyber Case No. 42 of 2024 (M.C.A. No.1172 of 2024) arising out of Giridih (Cyber) P.S. Case No. 05 of 2024 rejecting the prayer of the petitioner for release of Honda S.P. motorcycle bearing registration no. JH-21M-2377.

(3.) The brief fact of the case is that the petitioner who is one of the accused person of the case filed a petition in the court of learned Additional Sessions Judge-II-cum-Special Judge, Cyber Act, Giridih for release of the said motorcycle but I.O. of the case submitted that the vehicle is required for further investigation and objected to the release of the same and accordingly, the learned Additional Sessions Judge-II-cum-Special Judge, Cyber Act, Giridih rejected the prayer for release of the said motorcycle vide order dtd. 10/9/2024 passed in M.C.A. No.1172 of 2024 arising out of Giridih (Cyber) P.S. Case No. 05 of 2024.