KAJOD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these petitions relate to the prayer for release of tractors and trolleys, which have been seized by the Police Authorities/Mining Authorities/Forest Officials for various reasons including carrying "bazri", by way of illegal mining in Rajasthan and selling out the same etc.

(2.) All these petitions have been filed against the order passed by the concerned Magistrate whereby application under Section 451 and 457 Cr.P.C for releasing of tractor and trolley was rejected and therefore, the same are being heard together.

(3.) Learned counsel for the petitioners have relied upon the judgment passed by this court in S.B. Criminal Misc. Petition No. 2723/2019 (Asharam and Ors. Vs. State of Rajasthan and connected misc. petitions) decided by common order dated 3.2.2020.