DURGA SINGH Vs. DISTRICT JUDGE AND ORS.

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has challenged the order dated 13.07.2011, passed by Additional Sessions Judge, Nainital in Criminal Revision No. 42 of 2011, whereby order dated 16.06.2011, passed by Additional Chief Judicial Magistrate, Haldwani, (in Criminal Misc. Case No. 75 of 2011) is affirmed. The petitioner has further sought release of the vehicle bearing registration no. HR37-B-3446, in his favour.

(3.) Learned counsel for the petitioner pleaded that the aforesaid vehicle is owned by the petitioner. Attention of this court is drawn to annexure-2 to the counter affidavit filed on behalf of the state, which is copy of letter issued by Assistant Regional Officer Bareilly, to the police station Haldwani, whereby it is stated that the vehicle bearing registration no. HR37-B-3446 is registered in the name of Saleem, Son of Laeek, Resident of Izzat Nagar, Bareilly, (present petitioner).