- (1.) This revision has been filed by the revisionist feeling aggrieved by the order dated 8.4.2003 passed by Special Judge (Dacoity Affected Areas), Jhansi.
(2.) The property in dispute is a motor vehicle which is a jeep having its Registration No. UP-93 H 2870. This jeep is the case property of Case Crime No. 529/03 under Section 394/411 I.P.C., PS. Nawabad, Jhansi. It appears that during the course of investigation, the said vehicle was recovered by the police. The opposite party No. 2, Kamlesh Kumar Dubey, and the revisionist applied to the learned lower Court for custody of the vehicle during pendency of the case. After hearing both the parties and the State, the learned lower Court was of the opinion that opposite party No. 2 is entitled to the custody of the vehicle and, therefore, he released the vehicle to the custody of opposite party No. 2 on certain terms and conditions. Feeling aggrieved by this order, the present revision has been filed.
(3.) When this revision was listed for hearing, no one was present even in the revised from the side of opposite party No. 2. Learned Counsel for the revisionist and learned A.G.A. were present who were heard in detail.;