- (1.) Heard learned counsel for the revisionist and learned A.G.A. for the State.
(2.) This revision under section 397/401 Cr.P.C. is directed against the order dated 12.1.2011 passed by Addl. Sessions Judge, Court No.10, Muzaffar Nagar in S.T. No.1519 of 2010 (State of U.P. Vs. Sanjiv and others) under section 395, 397 IPC & 207 of the Motor Vehicles Act, P.S. Titavi, Distt. Muzaffar Nagar whereby, the application of the revisionist for release of motorcycle no. UP12K 0839 was rejected on the ground that the revisionist was involved in the case and the motorcycle was used in the commission of the crime and if the vehicle was released, the accused may dispose it of.
(3.) Learned counsel for the revisionist submitted that the release of the vehicle cannot be refused on the ground that it was a case property. The Court can always direct that the vehicle be produced in Court as and when directed. By keeping the vehicle at the police station for a long time, may diminish its value and ultimately the vehicle may become junk.;