Madhya Pradesh High Court
Raj K Um Ar Munda vs The State Of Madhya Pradesh on 20 July, 2018
1 WP-15831-2018
The High Court Of Madhya Pradesh
WP-15831-2018
(RAJ K UM AR MUNDA Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 20-07-2018
Shri A.K.Chourasiya, learned counsel for the petitioner.
Shri Vishal Dhagat, learned G.A for the respondent/State on
advance copy.
In the instant petition, a limited prayer is made for a direction to the respondent no.5 to decide the pending application of the petitioner for release of the vehicle alleged to be seized in commission of the offence. It is stated that the application dated 02.07.2018 is pending before the said authority without any consideration.
Considering the aforesaid limited prayer, the present petition is disposed of with a direction to the respondent no.5 to consider and decide the application of the petitioner for release of the vehicle in accordance with law within a period of 45 days from the date of filing of copy of the order passed today.
It is made clear that this Court has not expressed any opinion on merit of the case.
With the aforesaid direction, the present petition is disposed of.
(VIJAY KUMAR SHUKLA) JUDGE anu Digitally signed by ANUPRIYA SHARMA Date: 2018.07.23 11:29:21 +05'30'