- (1.) Heard counsel for the parties.
(2.) This revision application has been filed by the petitioner against the order dated 17.3.2010 passed by the learned CJM, Chatra whereby, the prayer for release of the vehicle seized in this case, has been rejected.
(3.) As it appears from the submissions, vehicle was seized consequent upon the institution of the case for the offences under Sections 279/304A IPC and is presently lying at the concerned police station. From perusal of the impugned order, it appears that the court below has rejected the prayer for release of the vehicle only on the ground that the address of the witnesses, whose names have been mentioned in the power of attorney produced by the petitioner, was passing (sicmissing?). It appears that the learned court below has not been able to rely upon the power of attorney produced by the petitioner.;