- (1.) This criminal revision is directed against the order dated 3.8.07 passed by the Additional Sessions Judge, Court No. 4, Jaunpur whereby the applications for release of vehicle No. M.H.-12 CR-9761 were rejected.
(2.) It appears from the record that the aforesaid vehicle was seized by the police of P.S. Kerakar, District Jaunpur in connection with crime No. 823/06 and 822/06, under Section 8/20, NDPS Act. This vehicle is admittedly registered in the name of Smt. Manorama Bishmlal Kapoor. The revisionist alleged that he had purchased this vehicle from its registered owner through an agreement deed and before this vehicle could be registered in his name it was apprehended by the police. It was also alleged by him that Smt. Manorama Bishmlal Kapoor has also executed a general power of attorney to get the vehicle released by the revisionist.
(3.) The release application was contested by the State. The court which was seized with the matter refused the application for release mainly on the ground that the general power of attorney alleged to have been executed by the registered owner of the vehicle in favour of the revisionist is not a reliable document.;