Pushpendra Singh Bhati, J. - (1.) Petitioner has preferred this misc. petition under section 482 of Cr.P.C., 1973 claiming the following relief: - "It is, therefore, most respectful/prayed on behalf of the petitioner that this criminal misc. petition is allowed and the order dated 17.5.2016 passed by the learned Additional Sessions Judge No. 2, Bhilwara in Cr. Revision Petition No. 35/2014 (180/2014) may kindly be quashed and set aside and the revision petition was preferred by the petitioner may kindly be allowed in toto. Any other appropriate order or direction which this Hon'ble Court deems fit in the facts and circumstances of the case may kindly be passed in favour of the humble petitioner."
(2.) It is an admitted position that the vehicle in question has been transferred on 4.2013] whereas transferee-Anil Mundara had resigned from the Company on 11.201 It is apparent on the face of record that such transfer of vehicle in question in favour of the petitioner could not have been made under the signature of Anil Mundara, particularity when the vehicle in question was belonging to the Company.
(3.) In light of aforesaid facts, the impugned order are justified and the dismissal of the petitioner's revision petition on the same ground is well reasoned. Hence, no interference is called for in this petition and the same is accordingly dismissed. However, this dismissal shall not prejudice the petitioners' independent civil right to claim the ownership of the vehicle. Petition dismissed. ;