Jagat Singh, J. - (1.) This revision petition has been filed by the petitioner-Finance Company against the order dated 7.4.2001 passed by the Addl. Sessions Judge, Raisinghnagar in Cr.Rev. No. 13/2001. By the impugned order, learned Sessions Judge set aside the order of Judicial Magistrate (JD), Vijaynagar dated 15.3.2001 in FIR No. 52/2001, and directed Jeep No. RJ 7C 04216 to be given on 'supardaginama' to revisionist-petitioner-Hanuman S/o Ganpat, said registered owner of the Jeep.
(2.) Submissions of the learned counsel are that the impugned jeep was in the name of Hanuman but the same was transferred to Karanveer who hypothecated the same to petitioner-Finance Company and took a loan of Rs. 40,000/-. Said Karanveer has failed to deposit instalments and therefore, the jeep was confiscated by the Finance Company resulting which Karanveer lodged an FIR No. 52/01 under section 382, IPC in Police Station Vijaynagar in which above jeep was seized.
(3.) Learned counsel submitted that Karanveer filed an application before the trial Court for having the jeep on superdaginama which was refused by the trial Court by its order dated 15.3.2001 because registration certificate of the jeep was in the name of Hanuman and not in the name of Karanveer. Subsequently, another application was filed by Suresh Kumar on behalf of Finance Company for taking the jeep on superdaginama which was disposed of by the trial Court on 28.3.2001 and the jeep was directed to be given on superdaginama of Rs. 3 Lacs to the Finance Company.;