HARIOM SAHU Vs. STATE OF M P

JUDGEMENT

(1.) This revision application under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 has been filed by the applicant against the order dated 1.5.2013 passed by learned Additional Sessions Judge, Nowgaon, District Chhatarpur in Sessions Trial No.168/2013 whereby his application under Section 451 Cr.P.C. has been rejected.

(2.) As per the case of the prosecution, the applicant along with two other accused persons committed an offence punishable under Section 392 IPC and in the commission of the said offence the vehicle No. UP-95-C/2169 was used. Learned counsel for the applicant submits that applicant has already been enlarged on bail after arrest and no useful purpose will be served if the vehicle in question i.e. Bullero jeep would remain stationary in the police station.

(3.) On the other hand, Shri Amit Pandey, learned Public Prosecutor argued in support of the impugned order and submitted that cogent reasons have been assigned by learned Court below rejecting the application, therefore, no interference in this revision is called for.