ABHIMUNYU Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) The FIR was registered on 05.07.2016 against the petitioner under Sections 60/72 (2) of the Excise Act. The vehicle bearing number UA 07P- 1807 was also seized by the police from the house of the petitioner.

(2.) The applicant was enlarged on bail on 08.07.2016. The vehicle is lying in the premises of police station since 05.07.2016. The petitionerapplicant is the owner of the vehicle. He has placed on record a copy of registration certificate of the vehicle along with insurance slip.

(3.) The petitioner-applicant moved an application for release of the vehicle before the Trial Court. The Trial Court dismissed the application of the petitioner on 11.08.2016. The petitioner filed a Criminal Revision before the court of Ist Additional Sessions Judge, Rishikesh, Dehradun against the order dated 11.08.2016. Learned Ist Additional Sessions Judge, Rishikesh, District Dehradun dismissed the revision on 26.10.2016.