JEEWAN MAL S/O NARAINRAM BY CASTE GUJAR RESIDENT OF ALIPUR, TEHSIL LADNU, DISTRICT NAGOUR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2017-2-42
HIGH COURT OF RAJASTHAN
Decided on February 03,2017

Jeewan Mal S/O Narainram By Caste Gujar Resident Of Alipur, Tehsil Ladnu, District Nagour Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Mr. Vijay Bishnoi, J.J. - (1.)This criminal misc. petition under Sec. 482 Crimial P.C. has been preferred by the petitioner being aggrieved with the order dated 18.6.2016 passed by the Addl. Sessions Judge, Deedwana, District Nagour (hereinafter referred to as the revisional court), where the Criminal Revision Petition No.5/2014 filed on behalf of the petitioner has been dismissed.
(2.)The said criminal revision petition was filed by the petitioner against the order dated 4.10.2013 passed by the Judicial Magistrate, Ladnu (hereinafter referred to as the trial court) in FR No.68/2013, arising out of FIR No.54/2012 of Police Station Jaswantgarh, District Nagour, whereby the application filed by the petitioner under Sec. 451/457 Crimial P.C. with a prayer for releasing the tractor No.RJ 21 3R 0966 (hereinafter to be referred as vehicle in question) has been dismissed.
(3.)Brief facts of the case are that an FIR No.54/2012 was lodged at the Police Station Jaswantgarh, District Nagaur and during the course of investigation, the police has seized the vehicle in question. However, after thorough investigation the police has filed a negative final report in the matter while concluding that the dispute between the complaint and the persons named in the FIR as accused is purely of civil nature.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.