- (1.) Learned counsel for the petitioner is permitted to make necessary correction in paragraph-1 and prayer portion.
(2.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.
(3.) This writ application is directed against the order dated 28.5.2009 passed by the learned Additional Sessions Judge- cum-7th F.T.C., Giridih in Sessions Trial, No. 298 of 2008 whereby prayer made by the petitioner to release the Motor Cycle, bearing registration no. JH-9H-9095 in his favour was refused.;