K.C. Sharma, J. - (1.) Heard counsel for the parties. The petitioner has preferred this Misc. petition under Section 482 Cr.P.C. with the prayer that the orders passed by the courts below be quashed and set aisde and his application filed under Section 451 Cr.RC. for delivery of Tractor and trolly on Supurdaginama be accepted.
(2.) The Tractor No. RJ 05-1R 6437 and its Trolly were seized by the police in the case involving offence under the Forest Act. The police after investigation has filed charge sheet against the petitioner.
(3.) The petitioner who is owner of the aforesaid tractor and trolley moved on application under Section 451 Cr.PC. before the trial court, for releasing the tractor-trolly on Supurdagi-nama in his favour. The learned Magistrate vide order dated 5.7.2004 dismissed the said application. The revisional court vide its order dated 16.7.2004 also dismissed the revision petition.;