Kanwaljit Singh Ahluwalia, J. - (1.) The present petition has been filed under Section 482 Cr.P.C., praying that the order dated 03.10.2018 passed by the Court of Judicial Magistrate, Bhiwadi District Alwar, be set aside, whereby the said Court refused to release Truck bearing registration No.HR-55/T3200 to the petitioner.
(2.) The learned counsel appearing for the petitioner has submitted that the petitioner is a registered owner of the vehicle, in question.
(3.) The learned counsel for the petitioner has submitted that in bunch of petitions, lead case being D.B. Cri Miscellaneous Petition No.60/2018, titled as Laxman vs. State of Rajasthan, a Division Bench of this Court on 06.04.2018, has held that if a vehicle has been seized under the Provisions of Mines and Minerals (Development & Regulation) Act, 1957 (for short 'MMDR Act'), for 72 hours competent Officer can retain the vehicle and thereafter, he is mandatorily required to report the matter to his superior officer as also to the Magistrate having jurisdiction.;