ARJUN PRASAD Vs. STATE OF JHARKHAND & ANR
LAWS(SC)-2019-2-233
SUPREME COURT OF INDIA
Decided on February 18,2019

ARJUN PRASAD Appellant
VERSUS
State Of Jharkhand And Anr Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Having regard to the circumstances of the case, it is clear that the truck in question could not have been directed to be seized since there is no evidence that it was used in the commission of the offence of murder.
(3.) Merely because there were rival claims about the ownership of the truck; that does not warrant the seizure of the truck.;


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