Mr. H.R. Panwar, J. - (1.) No one appears for the petitioner despite repeated calls.
(2.) This criminal misc. petition under Section 482 Cr.P.C., is directed against the order dated 30.6.2000 passed by Additional Chief judicial Magistrate No.2, Bikaner (for short 'the trial court' hereinafter) in Crime Report No.112/2000 Police Station, Jainarayan Vyas Colony, Bikaner, whereby the trial court gave the custody of the jeep on Supardginama in favour of nonpetitioner No.3 Pratap Singh on the terms and conditions mentioned in the order. Aggrieved by the order impugned, the petitioner has filed the instant criminal misc. petition.
(3.) I have heard learned public prosecutor for the State and the counsel appearing for the non-petitioners No.2 and 3. Perused the order impugned as also material placed on record.;