DEORAJ SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) THIS application has been filed by the applicant Deo Raj Singh with a prayer to quash the order dated 27.8.2008 passed by learned Addl. Chief Judicial Magistrate, Aligarh in case No. 1453 of 2008 whereby the application filed by the applicant for releasing the vehicle No. U.P. 81 F 9077 has been rejected and to issue a direction for releasing the vehicle No. U.P. 81 F 9077 (Mini bus) in favour of the applicant subject to furnishing adequate security by the applicant to the satisfaction of the authorities concerned or to pass such other order which this Hon'ble Court may deems fit and proper in the facts and circumstances of the case.

(2.) THE facts in brief of this case are that during course of the usual checking of the vehicles, the vehicle No. U.P. 81 F 9077 (Mini Bus) belonging to the applicant was seized on 10.6.2008 by Assistant Regional Transport Officer (Enforcement) hereinafter referred as A.R.T.O. (E), under the provisions of Section 207 of Motor Vehicle Act 1988 vide Seizure No. 616181 on the following grounds:

(3.) HEARD Sri A.R. Debey, learned counsel for the applicant and learned A.QA. for the State of U.P. and perused the record.