VISHAL GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Counter-affidavit filed by learned AGA is taken on record.

(2.) This revision under Sections 397 and 401 Code of Criminal Procedure is directed against the order dated 12.5.2011 passed by the Judicial Magistrate, Court No. 2, Muzaffarnagar in Case Crime No. 66 of 2011, under Sections 420, 467, 468 and 471 Indian Penal Code & Sections 48, 50 and 52 of the VAT Act, P.S. Titabi, District-Muzaffarnagar, whereby the application for release of Tanker No. HR47A-8164 alongwith the diesel was rejected.

(3.) Learned Counsel for the revisionist submitted that the revisionist is the registered owner of the said tanker. The tanker was carrying 6000 diesel from Karnal to Roorki but it was seized by the police alongwith the diesel and the vehicle as well as the diesel be released in his favour.