BHARAT MAIHER Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard on admission. I have perused the order impugned dated 4-1-2011 passed by the Special Judge (NDPS Act), Mahasamund in Criminal MJC No. 42/2010 relating to interim custody of the Bolero vehicle.

(2.) Vide the aforesaid order learned Special Judge has directed for interim custody of Bolero vehicle in favour of the applicant on furnishing bank guarantee of Rs. 6 lakhs with other conditions.

(3.) Learned counsel for the petitioner submits that cost of Bolero would be below Rs. 6 lakhs and it would not be just, proper and reasonable to impose the condition for furnishing bank guarantee.