Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicant and learned AGA for the State -Respondent.
(2.) THE present application has been filed for quashing of the order dated 12.01.2011 passed by learned Chief Judicial Magistrate, Sant Kabir Nagar in Misc. Case No. 837 of 2010 arising out of Case Crime No. 1650 of 2010, under Sections 279, 337, 338, 304 -A, 427 IPC, police station Kotwali Khalilabad, district Sant Kabir Nagar whereby the application of the applicant for releasing his truck No. U.P. 53 J -2295 has been rejected. Learned Counsel for the applicant has contended that the release application of the applicant for releasing his truck has been rejected on the ground that the applicant had not given the correct name of the driver of the truck in question and the Investigating Officer during investigation has not disclosed the name of the driver of the said truck.
(3.) IT is thus, contended by learned Counsel for the applicant that the application had been rejected on the ground that the truck driver is absconding.;