SAROJ KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) THE instant revision has been preferred against the order dated 22.11.2013 passed by Additional Sessions Judge/Special Judge, (D.A.A. Act), Etawah in Sessions Trial No.98 of 2013 (State vs. Ravi Kumar Yadav & ors) arising out of Case Crime No.173 of 2013 under Sections 395, 412 IPC., P.S. Ikdil, District Etawah whereby learned Additional Sessions Judge/Special Judge has rejected the application of the revisionist praying to release her Eicher Canter Truck bearing No. U.P. 75 -H 9265.

(2.) HEARD Shri Puneet Bhadauriya, learned counsel for the revisionist, learned AGA for the State and perused the records.

(3.) WHILE drawing the attention of this Court to the First Information Report of this case, learned counsel for the revisionist has vehemently argued that a perusal of the F.I.R. itself, clearly shows that the vehicle, alleged to be used by the accused persons in the occurrence, was Tata 407, whereas the vehicle of the revisionist, seized by the police is Eicher Canter Truck bearing No. U.P. 75 -H 9265, which she had purchased after taking financial assistance from ShriRam Transport Finance Company Ltd. Due to seizure of the said vehicle, the revisionist is suffering great financial trouble and she is not even able to pay the monthly premium to Finance Company.