Ajay Rastogi, J. - (1.) Instant petition U/s. 482, Cr.P.C. has been filed assailing order dated 29.9.06 in Cr. Rev. No. 41/06 passed by Addl. Sessions Judge, No. 2, Deeg (Bharatpur) who upheld the order dated 04.08.06 whereby Judl. Mag. Kama (Bharatpur) rejected application of petitioner for release of Jeep (Armada) No. HR-51-D-0402 seized during investigation in FIR No. 126/2004.
(2.) FIR-126/2004 was lodged at PS Jurhara (Bharatpur) for offence U/s. 302/201, IPC. Pendente investigation, jeep (Armada) (HR-51-D-0402) of manufacturing year 1998 was seized by investigating agency.
(3.) Petitioner filed an application for release of aforesaid vehicle on superdginama U/s. 457, Cr.P.C. Learned trial Judge after taking note of material on record, rejected the application on the premise that this vehicle has been used in commission of alleged offence and at the stage of investigation, it would not be proper to release the vehicle and this finding was affirmed by Court of Revision as well, vide orders impugned (supra).;