GUNJAN Vs. RAM RATAN

JUDGEMENT

(1.) Heard Sri Rajesh Kumar Gautam, learned counsel for the petitioner, Sri Shambhu Mani Tripathi, Advocate holding brief of Sri Ajay Dubey, learned counsel for the respondent no.3, Sri Nand Lal, learned A.G.A. for the State and perused the record.

(2.) The present writ petition under Article 227 of the Constitution of India has been filed with a prayer to set-aside the order dtd. 25/8/2023 passed by learned Additional Session Judge, Court No. 29, Agra passed in Criminal Revision No. 179 of 2023 (Ram Ratan vs. State of U.P. and another) and also direct the learned Trial Court to release the aforesaid vehicle in favour of the petitioner.

(3.) The instant writ petition has been preferred by the petitioner Km. Gunjan (minor) aged about 8 years through her legal, i.e., her maternal grandfather Sri Kishan Pal Singh.