Prayag Yadav vs The State Of Jharkhand
2022 Latest Caselaw 1049 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Writ Petition (Cr.) No.315 of 2021

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Prayag Yadav, aged about 42 years, son of Koiki Yadav, resident of village Manikdih, PO and PS Manika, District Latehar, PIN 822126, Jharkhand ..... Petitioner

-- Versus --

The State of Jharkhand ..... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Rajesh Kumar Tiwari, Advocate For the State :- Mr. P.C. Sinha, A.P.P

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5/14.03.2022 This petition has been filed for quashing the judgment

dated 26.08.2021 passed by learned Sessions Judge, Latehar, in Cr.

Revision No.07/2020 whereby the learned Sessions Judge, Latehar has

affirmed the judgment passed by learned Additional Chief Judicial

Magistrate, Latehar, by which the prayer for release of crusher machine

of the petitioner has been rejected.

The petitioner has not produced any document with regard

to the crusher machine and additionally the crusher machine was

required in the trial and the revisional court has affirmed the order of the

trial court discussing all the things.

There is no illegality in the impugned order.

Accordingly, this petition is dismissed.

At this stage, the learned counsel for the petitioner submits

that he is having the documents of crusher machine and if the said

document is with him, it is open to him to demonstrate the same before

the concerned Court about his bonafide.

( Sanjay Kumar Dwivedi, J)

SI/