- (1.) VINOD Prasad, J.- Learned Counsel for the revisionist has supplied certified copy of the order dated 31-7-2006, which is taken on record.
(2.) OFFICE of this Court is directed to score out the defective number and allot a regular number to this revision. Sri Raj Kumar Khanna has filed his power on behalf of the opposite party No. 2; the same is taken on record. Heard learned Counsel for the revisionist as well as Sri Raj Kumar Khanna learned Counsel for the opposite party and the learned A. G. A.
(3.) THE Magistrate has passed an order under Section 451 Cr. P. C. on 31-7-2006 in relation to Crime No. 193 of 2005 (Case No. 146/11/05), under Sections 379, 411 I. P. C. Police Station Chata, District Mathura. By the said order the Magistrate has released the Harrow (vehicle use for cutting of crops) in the custody of the present revisionist on the condition that he will furnish a personal bond of Rs. 15000/- and a surety in the like amount. The further direction by the Magistrate was that the revisionist would give an undertaking that he will keep the said Harrow in his custody till the disposal of case in a safe mode and he will not alter or change the said Harrow in any manner nor he will transfer it to anybody. Another condition was that as and when Court will require revisionist will produce the said Harrow before it. Aggrieved by the aforesaid order the respondent No. 2 Hari Mohan filed a revision before the Sessions Judge, Mathura, which was registered as Criminal Revision No. 245 of 2006, Hari Mohan v. State of U. P. and Ors. The aforesaid revision was decided by Additional Sessions Judge, Court No. 7 Mathura, who vide his impugned order dated 10-11-2006 allowed the revision field by respondent No. 2 and remanded the matter back to the Magistrate.;