MUNNA YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This revision has been directed against the order dated 25.07.2018 passed by learned S.D.J.M, Hazaribag in Katkamdag P.S. Case No.53 of 2018, corresponding to G.R. No.1360 of 2018, whereby the prayer for release of the seized Bolero bearing Registration No. JH-02AN- 1019 has been rejected.

(2.) Learned counsel, for the petitioner, has submitted that the petitioner is the registered owner of the aforesaid Bolero vehicle bearing registration No. JH- 02AN-1019. It is stated that the petitioner had purchased the said Bolero after taking loan from Mahindra and Mahindra Finance Service Limited, and the loan is being paid, as would be evident from the statement enclosed at Annexure-2/1. It is submitted that the investigation has been concluded and the court below has rejected the prayer for release only on the ground that the Investigating Officer has submitted that the said vehicle was purchased on the money realised as levy by Dasrath Yadav. It is submitted that the petitioner had produced the registration certificate and owner- book and the statement of the finance company, regarding the valid purchase of the vehicle by the petitioner.

(3.) Mr. Suraj Verma, learned APP, has submitted that the vehicle was seized and from the said vehicle the country made pistol was recovered. It is submitted that the allegation is that the vehicle was being used for extremist activities.