AJAY KUMAR @ AJAY BAJAJ Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2017-1-153
HIGH COURT OF JHARKHAND
Decided on January 06,2017

Ajay Kumar @ Ajay Bajaj Appellant
VERSUS
THE STATE OF JHARKHAND Respondents

JUDGEMENT

RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Ranjan Kumar Singh, learned counsel appearing for the petitioner and Mr. Rajiv Ranjan Mishra, learned G. P. - II appearing for the respondents.
(2.) In this writ application a direction has been sought for from the concerned respondents to release the truck bearing Registration No. WB 53A 3506 in favour of the petitioner.
(3.) It appears that the truck belonging to the petitioner was seized by the Sahibganj Police wherein it was kept in the premises of the Sahibganj Police Station. The petitioner has filed an application before the learned court below for release of the truck and vide order dated 25.05.2016 truck was released in favour of the petitioner on certain terms and conditions and release order was also passed by the learned Chief Judicial Magistrate, Sahibganj directing the Officer In-charge Sahibganj Town P.S. for the release of the truck in favour of the petitioner after proper verification and identification of the same with intimation to the court below.;


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