RAJ KUMAR SAROJ Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Kumar Singh, learned counsel for the petitioner and Sri S.P. Tiwari, learned A.G.A.-I for the State as well as perused the record.

(2.) The instant petition under Article 227 of The Constitution of India has been filed with following relief:-

(3.) Learned counsel for the petitioner submits that on 23/5/2015, police of Police Station Mankapur, District Gonda recovered a Truck bearing Registration No. UP-32-A-9016 and an F.I.R. was lodged as Case Crime No. Nil/2015, under Ss. 41, 411, 413, 420, 467, 468, 487 I.P.C. at Police Station Mankapur, District Gonda, which was later on converted to Case Crime No.0999/2015.