MOHAMMAD ASHFAQ Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.G.A. for the State and perused the material available on record.

(2.) This petition under Article 227 of the Constitution of India has been filed by the petitioner for setting aside the impugned orders dated 30.04.2019 and 19.02.2019, passed by learned Session Judge, Meerut in Revision No.91 of 2019 and Additional C.J.M., Court No.3, Meerut, in Case Crime No.0555 of 2018, u/s 411, 414, 420, 467, 468, 471 IPC, P.S. Kithor, District Meerut, respectively, and release the vehicle being Truck No.U.P.57AT1208 of the petitioner seized in Case Crime No.0555 of 2018, u/s 411, 414, 420, 467, 468, 471 IPC, P.S. Kithor, District Meerut.

(3.) According to prosecution case, Truck No.U.P.57AT1208 was stolen and its engine number was tampered. It is also alleged that it was recovered from the side of a road in village Radhna in an unclaimed condition, regarding which, FIR Case Crime No.555 of 2019, u/s 411, 414, 420, 467, 468, 471 IPC has been registered at police station Kithor, District Meerut.