CHOLAMANDALAM INVESTMENT AND FINANCIAL COMPANY LIMITED Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner Cholamandalam Investment and Financial Company Limited has filed present petition under Section 482 read with Section -457 of the code of Criminal Procedure, 1973 (for short "CrPC").

(2.) Mr. B.M. Mozika, learned counsel for petitioner submits that the petitioner extended financial help to one Shri SusantaBarui for purchasing truck bearing registration No. WB -15B -4935 on hire purchase scheme and the said vehicle was seized by the police authorities along with contraband drugs on 29.04.2013 at Sonarpur and the said vehicle is lying in the Police Station Complex. A FIR bearing Case No. 110 (5)/2013, under section 22 (c) of NDPS Act, 1985 was registered at Khliehriat Police Station.

(3.) Learned counsel for petitioner further submits that the petitioner moved an application under Section 457 of Cr.P.C. before the Special Judge (District Magistrate) Khliehriat, East Jaintia Hills on 08.10.2015 which was forwarded to the Additional District Magistrate, Khliehriat, East Jaintia Hills but no order on the said application has been passed till date and the same is pending.