MOHD. DANISH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned A.G.A. for the opposite party and perused the record.

(2.) This criminal revision has been filed by the revisionist against the judgment and order dtd. 30/10/2021 passed by the Chief Judicial Magistrate, Chandauli in Vehicle Release Application No. 479 of 2021 (State of U.P.Vs. Mustafa and others) and release the vehicle of the the revisionist bearing registration no. U.P. 21CN-2082 Truck (closed body) within time specify by this Hon'ble Court.

(3.) Learned counsel for the revisionist has submitted that the revisionist is the registered owner of Truck bearing registration No. U.P. 21CN-2082 and the said vehicle is having National Permit and also was insured with the New Indian Assuarance Company Limited and also having certificate of pollution and fitness.