AJAY KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Umesh Kumar, learned counsel for the applicant and Sri Pankaj Kumar Tripathi, learned A.G.A. for the State and perused the material available on record.

(2.) This application has been made by the accused -applicant to quash the order dtd. 19/7/2021 passed by Chief Judicial Magistrate, Etah, in criminal case no. 781 of 2020 and order dtd. 16/10/2021 passed by Learned Sessions Judge in criminal revision no.76 of 2021 rejecting the application of applicant for releasing his vehicle no. (U.P 80 CT 3283), in case crime no. 594 of 2019, U/s 60, 63, 72 of UP. Excise Act, Police Station Kotwali, District Etah.

(3.) In brief, facts of the case are that an FIR was lodged in case crime no. 594 of 2019, at Police Station Kotwali Dehat, U/s 60, 63, 72 of Excise Act, District Etah. A copy of the FIR dtd. 21/12/2019 has been filed as annexure no.1 to the affidavit. The applicant is not involved in the said crime and he never gave consent for the purpose of the alleged illegal work. The relatives use the vehicle of the applicant for own purposes.