Poonam Srivastav, J. - (1.) Heard Sri B. B. Paul learned counsel for Union of India (Railway), Sri Anoop Trivedi Seamed counsel for opposite party No. 1 Anupam Maheshwari @ Tarun Godani and learned A. G. A. for the State.
(2.) The instant revision is directed against order dated 20.1.2010 passed by Additional District & Sessions Judge 8th Aligarh in criminal revision No. 230 of 2009 Anupam Maheshwari v. State of U.P. setting aside order dated 28.5.2009 passed by Additional Chief Judicial Magistrate (Railway) for releasing the property which is subject matter of case crime No,1 of 2009 under Section 3 of Railway Property (Unlawful Possession) Act 1966.
(3.) The instant revision was filed on 28.1.2010. Certain urgency was urged by Sri B.B. Paul, learned counsel appearing for Railway. The record was summoned from the Registry and the matter was heard,;