- (1.) T. P. Garg, J. This Criminal Revision is directed against the order dated 17-3-1997 passed the Civil Judge (J. D.) Basti, whereby the application to release the bul locks made by the revisionist was rejected.
(2.) HEARD the learned counsel for the revisionist, Sri Ravindra Rai, and the learned A. G. A, for the State. Both have agreed that this revision petition may be disposed of at this stage itself. The grievance of applicant is that although he is a bona fide purchaser of bul locks for consideration and was carrying them in a truck hired through a recognised transport company, but the learned trial Magistrate did not properly peruse and ap preciate the receipts produced in token of his ownership of bullocks. It is further the case of the revisionist that the bullocks are detained at the Police Station since 9th March, 1997 and there is every likelihood of their being perished in case they are not released. From a perusal of the impugned order and the photocopies of the receipts filed along with the affidavit in this Court by the revisionist, it appears that the learned trial Magistrate has not properly looked into and compared the various receipts produced by the revisionist in token of his having purchased the bullocks from the Cat tle Fair, and which fact has not been con troverted on behalf of the State.
(3.) UNDER the circumstances, there is no alternative except to allow this revision and set aside the impugned order passed by the learned Magistrate and remand the case with the direction that the learned Magistrate will took into and compare the various receipts that may be produced by the revisionist in token of his having purchased the bullocks and thereafter, pass a speaking order on the application of the revisionist for release of bullocks, within two weeks from the production of a certified copy of this order and also after giving opportunity to the revisionist to present his case. A certified copy of this order shall be supplied to the learned counsel for the par ties on payment of usual charges within 24 hours. Revision allowed. .;