- (1.) I. S. Mathur, J. This is a revision against the judgment and order dated 19-1-1993 passed by the IX ACJM, Allahabad, refusing the request of revisionist to release the Scooter No. UP-70e-0759 in his favour.
(2.) HEARD learned counsel for the revisionist and the learned A. G. A. and with their consent this revision is being finally disposed of. Learned counsel for the revisionist has submitted that the scooter belongs to the revisionist and he is the registered owner. Learned Addl. Government Advocate states that there may be no objection in the release of the scooter in question in favour of the revisionist if he is the registered owner but that may be done on the condition of furnishing adequate security for the production of the scooter as and when required and not disposing it of or changing its condition without the permission of the court. The learned counsel for the revisionist undertakes to comply with those conditions. It is settled law that normally a vehicle taken possession of by the police should be released in favour of the registered owner unless there be sufficient ground for not doing so. In view of the above noted statement it is just and proper that this revision be disposed of finally with the aforesaid directions.
(3.) THE revision is finally disposed of with the direction that the scooter in question shall be released in favour of the revisionist on his furnishing adequate security and on the Magistrate being satisfied that he is the registered owner and subject to the condition that he shall produce the scooter as and when required and shall not dispose it of or change its condition without the permission of the court concerned. Revision dismissed. .;