MUJTABA ALI KHAN Vs. JUDICIAL MAGISTRATE-III, LUCKNOW

JUDGEMENT

(1.) Heard learned counsel for revisionist Sri Ghaus Beg, learned AGA and perused the record.

(2.) Learned counsel for revisionist submitted that he inadvertently impleaded Judicial Magistrate in the array of opposite party and learned counsel for revisionist submitted that he want to delete the opposite party no.1 Judicial Magistrate-III. Submission of learned counsel for revisionist is hereby allowed and it is directed to delete the same.

(3.) This Criminal Revision has been preferred u/s 397 read with Sec. 401 of Code of Criminal Procedure 1973 against the impugned order dtd. 21/1/2023 passed by the Judicial Magistrate-III, Lucknow, whereby without assigning any cogent reason the learned trial court has rejected the application dtd. 24/1/2020. Being aggrieved with impugned order dtd. 24/1/2020 this revision preferred by the revisionist in respect of release of vehicle bearing registration no. UP-32/CN5543 (Bus).