TATA MOTORS LTD. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner is aggrieved by the order dated 21.02.2017 passed by learned Judicial Magistrate, 1st Class, Jamshedpur in connection with Complaint Case No. 3093 of 2012 corresponding to Mango (Azad Nagar) P.S. Case No. 512 of 2012 by which prayer of the petitioner for permission to sale of the vehicle bearing Registration No. JH-05A-7432 has been rejected.

(3.) It appears that chasis manufactured by the petitioner met with an accident on 17.10.2012 at Pardih, Jamshedpur, damaging the electric pole and transformer, for which a case was registered under Sections 279 and 427 of the Indian Penal Code. The vehicle was seized and subsequently on an application preferred by the petitioner for release of the vehicle, the same was released vide order dated 22.01.2013 on the condition that vehicle in question should not be disposed of and shall be produced before the court or before the I.O. as and when required till the disposal of the case. Further condition was imposed that it shall not change the physical gesture of the vehicle in question till the disposal of the case.