SIRAZUDDIN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Anurag Shukla, learned counsel for the petitioner and learned AGA for the State.

(2.) Counter and rejoinder affidavits have been exchanged between the parties.

(3.) This writ petition has been filed with a prayer to issue a writ, order or direction in the nature of certiorari quashing the order dated 1.2.2011 passed in criminal Revision No. 196 of 2010 as well as order dated 23.10.2010 passed by A.C.J.M.-I Etawah and also issue a writ, order or direction in the nature of mandamus commanding the court concerned to release the petitioner's Vehicle No. U.P. 79-B-9545 Bulero in favour of the petitioner forthwith.