- (1.) Heard learned counsel for the revisionist and learned A.G.A. for the State and perused the record. The instant revision has been referred with a prayer to set-aside the judgment and order dated 27.04.2015, passed by the Session Judge, Kanpur Nagar in Session Trial No. 659 of 2014 (State Vs. Nand Kishore Tripathi alias Guddu), whereby the application '4-Kha' moved by the opposite party no.2, Smt. Padma Tripathi, having power of attorney on behalf of her husband Nand Kishore Tripathi alias Guddu, in Case Crime No. 201 of 2014, under Sections 285, 379, 411 IPC, has been been allowed releasing the case property 'Mahindra Scorpio' No. UP78 CL-0172, in favour of opposite party no.2.
(2.) It would not serve the purpose to keep the matter pending as the question pertains with respect to releasing of the vehicle which is a case property. Hence the revision is being finally decided without issuing notice to the opposite party no.2.
(3.) The submission of the learned counsel for the revisionist is that a first information report was lodged on 28.06.2014 by the Station House Officer, Police Station, Maharajganj, District Kanpur Nagar, in respect of four different offences as Case Crime No. 201 of 2014, under Sections 285, 379, 411 IPC, Case Crime No. 202 of 2014, under Sections, Prevention of Damage to Public Property Act, Case Crime No. 203 of 2014, under Sections 15(2) and 15(4) of Petroleum and Mineral Pipe Line Act and Case Crime No. 204 of 2014, under Section of Explosive Substance Act 1983.;