VISHAL AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Counsel for the petitioner has filed this petition on the ground that while directing handing over the vehicle on Supurdnama, learned Chief Judicial Magistrate, Mahasamund, has directed to furnish security of Rs. 4 lakhs and bank guarantee of 1 lakh.

(3.) Learned Counsel for the applicant contended that the conditions imposed for return of vehicle are too stringent and onerous. It is further submitted that the direction to furnish the bank guarantee of Rs. 1 lakh is not at all justified. So far as handing over the vehicle on Supurdnama is concerned, reliance has been placed on a decision of the Andhra Pradesh High Court in case of Baligera Bheemudu v. State of Andhra Pradesh, reported in 1993(4) Crimes 1074, wherein it has been observed that:--