Sitaram S/O Prithviraj vs State Of Rajasthan
2022 Latest Caselaw 11 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 4831/2021

Sitaram S/o Prithviraj, Aged About 33 Years, Resident Of Village
Baniya, P.s. Jasrasar, Tehsil Nokha District Bikaner.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through PP
                                                                ----Respondent

For Petitioner(s) : Mr. Deepak Bishnoi For Respondent(s) : Mr. F.R. Meena, PP Mr. Zakir Hussain, Addl. G.C.

HON'BLE MR. JUSTICE FARJAND ALI

Order

03/01/2022

By way of filing of the instant miscellaneous petition,

challenge has been made to the order dated 10.03.2021 passed

by the learned Additional Chief Judicial Magistrate, Jhalarapatan,

District Jhalawar in FIR Nos. 89/2021 registered at Police Station

Jhalarapatan, District Jhalawar whereby the prayer made by the

petitioner under Section 451 Cr.P.C. for releasing the vehicle in

question bearing registration No. RJ50GA0795, has been declined.

Learned counsel for the petitioner submits that he is the

owner of the vehicle in question which has been seized by the

Police Officers. He submits that the petitioner being the owner of

the vehicle in question, is the person best entitled to get back the

possession of the seized vehicle. There is no other person claiming

supurdagi of the same.

                                                                             (2 of 2)                    [CRLMP-4831/2021]



                                         Learned        Public       Prosecutor            opposed       the    criminal

                                   miscellaneous petition.

In view of the judgment passed by the co-ordinate bench of

this Court in SB Criminal Miscellaneous (Petition) No. 1161/2020

Jitendra Meena v. State of Rajasthan and Anr. with other

connected matters, the petition is allowed and this Court deems it

just and appropriate to release the vehicle in favour of the

petitioner provided he furnishes a Supurdaginama of Rs.

5,00,000/- and surety of like amount to the satisfaction of the

Magistrate concerned.

(FARJAND ALI),J

SAHIL SONI /38

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