RAHEEM Vs. STATE OF U P

JUDGEMENT

(1.) VIRENDRA Saran, J. Raheem has challenged order dated 17-5- 2000 of ACJM, Lucknow refusing to release his three wheeler of Vikram make registered as UP32t 4345. The vehicle was seized on 29-4-2000 as it was not fitted with a Scrub ber and ever since then it is rotting in TI lines. There is some interim order in a Public Interest Litigation by means of which such three wheelers, if plied within the urban area of Lucknow are to be fitted with equipment known as Scrubber. Learned Government Advocate has not been able to show me any provision of law requiring such equipment to be fitted in the three wheelers.

(2.) AT any rate even if the equipment known as Scrubber is not fitted, the vehicle is not going to be confiscated. The order of the learned Magistrate shows that there is yet another interim order passed in the writ petition by means of which the Magistrates at Lucknow have been directed not to release the vehicles so seized and in view of this all the applica tions for release made under Sections 451, 452 or 457 Crpc are being rejected flood ing this Court with Revisions, Misc. Ap plications and Writ Petitions.