RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. D.K. Karmakar, learned counsel for the petitioners and Mr. Vijayant Verma, learned J.C. to G.P.II for the State.
(2.) In this writ application the petitioners have prayed for quashing of the order dated 27.11.2014 passed by the learned Sessions Judge, Seraikella-Khar-sawan in Criminal Revision No. 18 of 2014 whereby and where under the revision application preferred against the order dated 1.3.2014 passed by the learned Chief Judicial Magistrate, Seraikella in G.R Case No. 16 of 2014 refusing to release the vehicle in favour of the petitioners has been affirmed.
(3.) It has been submitted by the learned counsel for the petitioners that only consideration has been made with respect to Section 12(3) of the Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005. Learned counsel for the petitioners submits that the petitioners are the owners of vehicle in question and there is no bar under Section 12(3) of the said Act to confiscate the vehicle till the trial of the accused are concluded. Learned counsel in support of his contention has referred to an order passed by this Court in Cr. M.P. No. 2862 of 2013 (Mirza Dildar Beg and Ors. v. State of Jharkhand);