MANISH KUMAR SIDDHARTH Vs. STATE OF U P

JUDGEMENT

(1.) By means of this petition, the Petitioner has challenged the first information report registered at Case Crime No. 40 of 2010 Under Section 395, I.P.C. police station Badalpur, district Gautam Buddh Nagar.

(2.) Heard learned Counsel for the Petitioner, learned A.G.A. for the State and perused the allegations of the impugned first information report.

(3.) The first informant is the owner of the Truck No. U.P. No. 30A-6427 which was carrying iron scrap of Pawan Kumar and others for transporting the same to M/s. Shankar Enterprises 120/17 Tikambarpur, Ghaziabad on 14.1.2010. The value of iron scarp weighing 59.5 quintals was Rs. 1,55,000. According to the allegations contained in the first information report the truck was being driven by Mohd. Yamin on 15.1.2010 and when the said truck reached near Centre Parade at 11 a.m. the employees of Sri Ram Transport Company who had financed the truck stopped the truck and forcibly took away the truck alongwith key and other papers relating to the truck and cash Rs. 11,000 which was given to the driver for route expenses.