NANNO MAL Vs. SHER MOHAMMAD KHAN

JUDGEMENT

(1.) THIS is an application under Section 482, Criminal P. C.

(2.) ACCORDING to the facts stated in the application a report under Sections 147, 420 and 341, I. P. C. was lodged by opposite party No. 2 son of opposite party No. 1 against the applicant and others on 116-75 at police station Hasanpur. The police thereafter seized truck No. U. S. N. 5873 along with the trolley from the possession of the applicant on the same day (11-6-1975 ). An application was filed by opposite party No, 1 on 17-6-1975 in the court of the 2nd Addl. Munsif Magistrate, Moradabad for the release of the said truck and the trolley in his favour. The application was allowed by the learned Magistrate on 18-7-1975 and the truck and the trolley were released in favour of opposite No. 1. The applicant filed a revision in the court of the Addl. District and Sessions Judge, Moradabad against the aforesaid order of the Magistrate which was dismissed on 7-8-1975.

(3.) IT may be mentioned that charge sheet was filed against the applicant and others on 14-11-1975 in the court of the IV Addl. Munsif Magistrate, Moradabad on the basis of the report lodged against the applicant and others by opposite party No. 2 on 11-6-1975.