PRADEEP KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Rejoinder affidavit filed today, is taken on record.

(2.) This revision under Section 397/401 is directed against the order dated 01.08.2011 passed by the learned A.C.J.M. Vth Jaunary, (State v. Lallan Tiwary and others) in Case Crime No. 420 of 2011 under Section 420, 467, 468, 471 and 60 Ex. Act, Police Station Sikarara, District Jaunpur, whereby the application for release of Balero No. UP-62T/4668 was rejected on the ground that the proceedings under Section 72 Excise Act are pending before the Collector.

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