SHEO BALI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) On 11.8.1990 a first information report against unknown driver of taxi Ambassador UTN 6994 was lodged for offences under Sections 328 and 379 I.P.C. On the same day, this Ambassador car was found abandoned and was seized. Case was registered against unknown person. Revisionist applied for release of car. He came with the case that his Ambassador Car had been stolen. Learned Magistrate refused to release the car in favour of the revisionist on the ground that the car was used in crime and investigation was still in progress.

(2.) Against this, revisionist came to this Court.

(3.) State was granted time to file counter affidavit. But inspite of several opportunities State Counsel did not file counter-affidavit.