MUNTAZIR Vs. STATE OF U P & ANOTHER

JUDGEMENT

(1.) The applicant, by means of this application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with prayer to quash the order dated 17.6.2017 passed by the A.C.J.M. Court No. 2, Muzaffar Nagar, in Case Crime No. 352 of 2017, under Section 420 I.P.C. and section 60 Excise Act, P.S. Charthawal, district Muzaffar Nagar, whereby the application moved by the applicant for release of his vehicle/ Tractor Trolley bearing Registration No. UP 11AP 4837 has been rejected. Prayer has also been made to quash the order dated 10.8.2017 passed by Sessions Judge, Muzaffar Nagar, in Criminal Revision No. 161 of 2017, Muntazir Vs. State of U.P. filed against the aforesaid order of learned A.C.J.M. rejecting the release application, has been confirmed by the learned revisional court.

(2.) Affidavits have been exchanged between the parties.

(3.) Heard learned counsel for the applicant and learned A.G.A. on behalf of opposite parties. Perused the records.