JAI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Case called out. No one present for opposite party No. 2.

(2.) The revision has been filed against the impugned order dated 28.9.2011 passed by Additional Sessions Judge, Court No. 2, Bareilly in Criminal Appeal No. 81 of 2011, Jai Singh Vs. State of U.P. dismissing the appeal against the order dated 25.4.2011 of confiscation of vehicle Maruti Van No. U.P. 25 AD 4303.

(3.) The brief facts of the case are that the vehicle maruti van in question of revisionist was seized for carrying illicit liquor on 24.9.2010, in case crime No. 648 of 2010. Consequently, the revisionist was served with a notice for confiscation by the District Magistrate, Bareilly and rejecting his objections, the District Magistrate, Bareilly on 25.4.2011 passed the order of confiscation of the vehicle Maruti Van in question. Feeling aggrieved the revisionist preferred Criminal Appeal No. 81 of 2011 before the Sessions Judge, Bareilly, which was dismissed by impugned order by the Additional Sessions Judge, Bareilly on 28.9.2011, hence the owner of the vehicle has come in the revision.