- (1.) This revision has been preferred assailing the validity of order dated 24.9.2013 passed by the Chief Judicial Magistrate, Bareilly relating to Case Crime No. 2465 of 2013 (State Vs. Alok and others) under Section 420, 506 IPC, P.S. Kotwali, Bareilly whereby the application seeking the release of the seized accounts in favour of society has been rejected.
(2.) Notice was issued and served but none appears on behalf of opposite party no.2 even in the revised call nor any power on behalf of opposite party no.2 has been filed. Learned AGA is present who has already filed counter affidavit which is on record. Rejoinder affidavit has already been exchanged.
(3.) Heard Sri P.K. Upadhyay learned counsel for the revisionist and the learned AGA. The record of the case and the impugned order has been perused.;