PRABHAT CHANDRA TRIPATHI,J. - (1.) Heard Sri Raghvendra Sharan Tiwari, Advocate holding brief of Sri B.K. Tripathi, learned counsel for the revisionist and Sri Tarkeshwar Yadav, learned A.G.A. for the opposite party and perused the record.
(2.) The instant criminal revision has been preferred by the accused person-revisionist Mohd. Ajmal against the impugned order dated 20.1.2000 passed by the learned Chief Judicial Magistrate, Azamgarh in Case Crime No. 1318 of 1999, under Sections 489A, 489B, 467 and 468 I.P.C., Police Station Kotwali, District Azamgarh.
(3.) The arguments of the learned counsel for the revisionist are enumerated as follows:- (1) The learned Chief Judicial Magistrate, Azamgarh did apply his judicial mind and passed the impugned order dated 20.1.2000 in an arbitrary and mechanical manner. (2) The revisionist had preferred an application under Section 156(3) Cr.P.C., 1973 at the very initial stage. (3) The revisionist is the only claimant for the allegedly recovered currency notes. (4) Even during trial the case property can be released.;