KANWALJIT SINGH AHLUWALIA,J. - (1.) The present revision petition has been preferred under Section 397/401 Cr.P.C. against the order dated 7.3.2011 passed by Additional Sessions Judge (Fast Track) No. 1 Pali whereby he had set aside the order passed by Additional Chief Judicial Magistrate District Pali.
(2.) Before this Court take note of brief facts it will be necessary to notice the following question raised by the counsel for the petitioner.
(3.) Whether petitioner being a purchaser of the vehicle from whose possession vehicle has been recovered is entitled to supurdagari/jimmedari of the vehicle which is a case properly of a case in which petitioner is being tried as a accused for wrongfully possessing the vehicle?;