TATA MOTORS LTD. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. V.P. Singh, learned senior counsel for the petitioner and Mr. Ashok Kumar, learned A.P.P. appearing on behalf of the State.

(2.) In this application the petitioner has prayed for quashing of the part of the order dated 11.05.2016 passed by the learned Judicial Magistrate, Ist Class, Ranchi in connection with Pithoria, P.S. Case No.42 of 2016 (G.R. No. 2126 of 2016) whereby and where under the vehicle of which the petitioner is the manufacturer and the owner has been ordered to be released on the condition that the owner of the vehicle shall produce the vehicle as and when required and shall not sale or change the colour and make of the vehicle till the disposal of the case.

(3.) The first information report was instituted in which it was alleged that a information was received that a white colour new chasis truck brought from Tata was sold in Pithoria area. On reaching the place, the chasis was detected and the driver of the truck was apprehended who disclosed that the vehicle was to be delivered to Hapur but with a malafide intention, he had changed his route and was planning to sell the chasis. Based on the aforesaid allegation Pithoria P.S. Case No.42 of 2016 was instituted.