RAJNI Vs. STATE OF U P

JUDGEMENT

(1.) BARKAT Ali Zaidi, J. An application for release of Truck (No. H. R. 46/0632) which was, seized by police of police Station Ekidil, Etawah on 13-8-2006, used in a robbery (Case Crime No. 150 of 2006) was rejected by the special Judge, Dacoity Affected Areas Act, and that is what brings the owner of the truck here under Section 482 Cr. P. C.

(2.) HEARD Sri Ajay Bashishth , advocate for the applicant and Sri A. K. Sant, Addl. Government Advocate for the State.

(3.) THE gravamen of the judgment of the Supreme Court is that unless there are special and compelling reasons, the vehicle must be returned back, because if it is retained at the police station, it will rust and deteriorate.