VIRENDRA PAL SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) THIS Criminal revision is directed against the order dated 19-6-2001 passed by the Additional Chief Judicial magistrate, Court No. 10, Azamgarh in Case crime No. 155 of 2001 under Section 420 i. P. C. and Section 3/7 of the Essential Commodities Act, police station Deo Gaon, District Azamgarh whereby declining to release the Tanker and solvent loaded therein.

(2.) HEARD Sri V. Singh, learned counsel for the revisionist, learned A. G. A. and have perused the record.

(3.) THE facts giving rise to this revision put briefly are these: on 27-5-2001 the applicant and co-accused were found selling solvent adulterated petrol. The applicant was driver on Tanker no. U. P. 65-D/0375 in which 12000 litres solvent was loaded. The Tanker carrying solvent was seized.