Nazir Khan vs State Of U.P.
2022 Latest Caselaw 583 ALL

Citation : 2022 Latest Caselaw 583 ALL
Judgement Date : 6 April, 2022

Allahabad High Court

Nazir Khan vs State Of U.P. on 6 April, 2022

Bench: Rajeev Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- CRIMINAL REVISION No. - 433 of 2009
 

 
Revisionist :- Nazir Khan
 
Opposite Party :- State of U.P.
 
Counsel for Revisionist :- H.G.S. Parihar
 
Counsel for Opposite Party :- G.A.,Santosh Mishra
 

 
Hon'ble Rajeev Singh,J.

Case called out.

No one is present on behalf of revisionist.

Heard Ms. Shikha Sinha, learned A.G.A. for the State and perused the record.

The present revision has been filed with the prayer to set aside the judgment and order dated 12.06.2009 passed by the learned Sessions Judge, Unnao in Criminal Appeal No.22 of 2009 as well as order dated 21.05.2009 passed by the Collector/District Magistrate, Unnao in Case No.17 of 2009, under Section 6 (A) of the Essential Commodities Act and further the authorities concerned be also directed to release the Vehicle in question i.e. U.P. 33 A/8665 in favour of the revisionist.

Learned A.G.A. has submitted that kerosene oil was recovered, then the case was registered under Section 3/7 Essential Commodities Act and vehicle of the revisionist was also seized and case was registered in Crime No. 291 of 2009, under Section 207 MV Act, and thereafter, proceeding was initiated for forfeiting the Vehicle in question i.e. U.P. 33 A/8665, under Section 6 (A) of the Essential Commodities Act by registering the Case No.17 of 2009. Objection was filed by the revisionist and after considering all these facts, vehicle in question as well as commodities were forfeited by Collector/District Magistrate, Unnao and appeal was also filed by the revisionist before the District Judge, which was rejected and there is no illegality in the order passed by the Collector/District Magistrate, Unnao as well as Appellate Authority. Hence, revision lacks merit and is liable to be dismissed.

I have perused the impugned orders dated 12.06.2009 passed by the learned Sessions Judge, Unnao and 21.05.2009 passed by the Collector/District Magistrate, Unnao and find that the same does not suffer from any illegality or impropriety. Hence the revision lacks merit. It is liable to be dismissed and is, accordingly, dismissed.

Order Date :- 6.4.2022

Amit/-