RAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicant has come to this Court against refusal to return Tata Sumo in the custody of the applicant pendente lite seized by the police P.S. Narhi in offence under Sections 279, 427, 337, 338 Indian Penal Code.

(2.) What brought about rejection initially was that when the applicant applied for the release of vehicle before the Chief Judicial Magistrate it was neither found registered in the name of the applicant nor its insurance cover was filed.

(3.) That discrepancy was later on rectified in his subsequent application because the applicant produced registration certificate of the vehicle in his name showing to be the registered owner of the vehicle and the insurance cover note bearing No. 0104336 issued by United India Insurance Co. Ltd., which also stands in his name, the photostat copies of which are already on the file.