Hansraj Through Power Of Attorney ... vs State Of Rajasthan
2022 Latest Caselaw 8 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 8426/2021

Hansraj Through Power Of Attorney Dhan Singh S/o Shri
Kanaram, Aged About 28 Years, R/o Jailalpura, Police Thana
Bonli, District Sawai Madhopur, Rajasthan.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                ----Respondent

For Petitioner(s) : Mr. Narsi Pal Sharma For Respondent(s) : Mr. Arvind Kumar, PP

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 12.11.2021 passed

by the learned Civil Judge & Judicial Magistrate, Bonli, District

Sawaimadhopur in FIR No. 267/2021 registered at Police Station

Bonli, District Sawaimadhopur whereby the prayer made by the

petitioner for releasing the vehicle in question (Truck) bearing

registration No. RJ14GJ8079, 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 property. There is no other person

claiming supurdagi of the same.

                                                                             (2 of 2)                    [CRLMP-8426/2021]



                                         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 /95

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