R.N.BISWAL, J. - (1.) THOUGH this matter was listed for admission, on the consent and request of the learned counsel for the parties, it is taken up for final disposal.
(2.) HEARD . This Revision is directed against the order dated 10.8.2004 passed by the S.D.J.M., Panposh at Uditnagar in Criminal Misc. Case No. 178 of 2004 (arising out of G.R. Case No. 128 of 2004) wherein the learned S.D.J.M. rejected the petition under Section 457 Cr.P.C. filed by the petitioner holding that he has no power to entertain successive petitions under Section 457 Cr.P.C. .
(3.) EARLIER a petition was filed on behalf of the petitioner to release the seized jeep bearing registration No. BR -23A -5155 in his favour claiming himself to be the registered owner. Since there was no document to support his claim to be the registered owner of the vehicle in question the learned Magistrate rejected the petition holding that he was not inclined to allow it at that stage. After obtaining the relevant documents, the petitioner filed another petition under Section 457 Cr.P.C. giving rise to Misc. Case No. 178 of 2004. After hearing the counsel for the parties, the S.D.J.M. rejected the petition holding that he has no power to entertain the successive petitions as mentioned above.;