Ritlal Yadav vs The State Of Jharkhand And Others
2023 Latest Caselaw 3529 Jhar

                                             1

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P. (Cr.) No. 625 of 2023
              Ritlal Yadav                            ...... Petitioner
                                    Versus

        The State of Jharkhand and Others               ...... Respondents

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner : Mr. Lakhan Chandra Roy, Advocate For the State : Mr. Shahabuddin, SC-VII 04/Dated: 15/09/2023 This petition has been filed for quashing the order dated

01.12.2022 passed in Sarwan P.S. Case No. 09 of 2022 whereby prayer for

release of the vehicle bearing Registration No. NL01AA-4121 in Misc. Case No.

13/2022-23, has been rejected.

2. Learned counsel for the petitioner submits that the case of the

petitioner is fully covered in view of the judgment passed by this Court in

W.P.(Cr.) No. 502 of 2023 dated 13.09.2023.

3. Learned counsel for the respondent-State submits that in that

case the confiscation order was already passed however in the present case

petition is still pending before the Confiscating Authority who is Deputy

Commissioner.

4. In that view of the matter the petitioner is required to move

before the Deputy Commissioner by way of filing appropriate petition for

release of vehicle in question.

5. It is open to the petitioner to rely upon the judgment dated

13.09.2023 passed in W.P.(Cr.) No. 502 of 2023 as well as other cases and if

such petition is filed, the Deputy Commissioner shall take into account the said

judgement and pass the appropriate order.

6. This petition is disposed of with liberty to the petitioner to file

petition before the Deputy Commissioner, Deoghar for release of the said

vehicle.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/