Onkareshwar Bhatt, J. - (1.) This revision is directed against the order dated 1.9.1993 passed by VIIth Additional District and Sessions judge, Meerut in criminal revision No. 18 of 1992.
(2.) Heard Sri K.K. Srivastava, learned counsel for the revisionist and the learned A.G.A. for the State. None is present on behalf of the opposite party Nos. 2 and 3 although the case has been taken up on revision of the cause list.
(3.) Truck No. U.H.N. 3701 is involved in case Crime No. 223 of 1991, under Sections 420/406 IPC, police station T.P. Nagar, district Meerut. The revisionist as well as opposite party Nos. 2 and 3 moved application for release of the truck. On 15.11.1991 as an interim measure the truck was released in favour of the revisionist. By order dated 19.12.1991 final order was passed and the truck was released in favour of the revisionist with certain conditions while the application of opposite party Nos. 2 and 3 was rejected. Opposite party No. 2 alone preferred a revision No. 18 of 1992 against the final order dated 19.12.1991.;