TEK BAHADUR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) I have heard learned Senior Advocate, Sri Vijay Bahadur Singh, assisted by Sri Ashok K. Lal, for the revisionists and learned A.G.A. for the State.

(2.) THIS criminal revision has been filed by Tek Bahadur singh, who claims to be owner of 280 Kgs. of copper rods which had been stolen from the Singh Forgings, to whom he had handed them over for some job work. A criminal case under Sections 380 and 411, IPC, P.S. Sahabad, District Ghaziabad, was registered against two accused persons and the same is pending trial before the CJM, Ghaziabad, as Case No. 4928 of 2005.

(3.) FATEH Singh filed a Crl. Misc. Application No. 482, Cr.P.C. against the said order which was, however, rejected by this Court by an order dated 23 -8 -2005 on the ground that the CJM had rightly held that the applicant Fateh Singh was not the owner of the copper rods nor did he produce any document to prove his ownership of the rods and further the same was case property. This Court further directed that the trial Court should conclude the trial expeditiously, preferably within 4 months of the production of certified copy of that order before the Court below.