R.R.K.Trivedi, M.C.Jain, JJ. - (1.) Learned counsel for the petitioner is permitted to implead Assistant Commissioner Trade Tax/Recovery Officer Jhansi as respondent No. 3 during the course of the day.
(2.) We have heard learned counsel for petitioner and learned A.G.A. This writ petition has been filed for quashing First Information Report fitted 5.1.2000 registered as Case Crime No. 2 of 2000 under Section 406 I.P.C. at Police Station Raksa district Jhansi.
(3.) The facts giving rise to this writ petition are that the petitioner was given custody of the Truck No. C.P.V. 7648 by the Tax Recovery Officer in proceedings pending against Narendra Kumar Jain for recovery of Rs. 796579.00. As the truck could not be restored to respondent No. 3 namely Assistant Commissioner Trade Tax he lodged the First Information Report.;