SAMARJEET SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This criminal revision under Section 397/ 401 Cr.P.C. has been filed by Samarjeet Singh applicant/ revisionist challenging the correctness, legality and propriety of impugned order dated 1.4.2014 passed by Additional Sessions Judge, Court No.6, Fatehpur, in Criminal Case No. 12/ 2014? under Section 8/20 N.D.P.S. Act, Police Station- Aung, District- Fatehpur, whereby he has rejected his application made for release of his truck in his favour.

(2.) None turned up for the revisionist even in the revised list being called upon. The revision has yet not been admitted. The criminal revision cannot be dismissed in default for non prosecution. It must be decided on merit. Therefore, heard learned A.G.A. and perused the materials available including the impugned order.

(3.) It appears that the applicant/ revisionist is the owner of the Truck No. U.P.78 CN 3311 which is detained within the campus of Police Station- Aung, District- Fatehpur.