The Delhi High Court has protected a lawyer from any coercive action in relation to the alleged illegal use of his car that he had sold to a used-car dealer in 2023.
Shankar Kumar Jha, a practising lawyer, submitted that even after he sold his car through a platform dealing in pre-owned cars, it was not transferred in the purchaser's name despite repeated reminders, and earlier this month, he received a notice from the police in relation to an FIR involving the use of the vehicle for committing offences under the excise law.
On June 19, a vacation bench of Justice Madhu Jain issued notice to the Centre, Delhi Police as well as the used-car dealer on the petition and asked them to file their replies within four weeks.
Source PTI
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