SHANAT KUMAR MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) Learned counsel for the revisionist, Sri Prashant Kumar Tripathi and Sri Umesh Chandra Tiwari are present.

(2.) From the side of State, learned A.G.A. has filed counter-affidavit and the same is taken on record.

(3.) This Criminal Revision has been preferred against the order dated 25.07.2016 passed by Additional District and Sessions Judge, Court No.3, Mirzapur passed in Criminal Misc. Application No. 01 of 2016 arising out of Case Crime No.379 of 2016 under Section 8/20 N.D.P.S. Act, P.S. Haliya, District Mirzapur whereby the application for releasing the vehicle has been rejected.