REGENT COMPUTRONICS PVT. LTD.

MANJIT SINGH Appellant

V/S

STATE Respondents

Referred Judgements :-

HASMUKHLAL C. SHAH V. STATE OF GUJARAT [REFERRED TO]
C.T. SUBBARAYAPPA V. UNIVERSITY OF AGRICULTURAL SCIENCES,BANGALORE [REFERRED TO]
EAST INDIA COMMERCIAL CO LIMITED CALCUTTA VS. COLLECTOR OF CUSTOMS CALCUTTA [REFERRED TO]
MAKHANLAL WAZA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
BARADAK ANTA MISHRA EX COMMIS SIONER OF ENDOWMENTS VS. BHIMSEN DIXIT [REFERRED TO]
BASAVVA KOM DYAMANGOUDA PATIL VS. STATE OF MYSORE [REFERRED TO]
SUNDERBHAI AMBALAL DESAI VS. STATE OF GUJARAT [REFERRED TO]
SUNDERBHAI AMBALAL DESAI VS. STATE OF GUJARAT [REFERRED TO]
SUNDERBHAI AMBALAL DESAI VS. STATE OF GUJARAT [REFERRED TO]
T N GODAVARMAN THIRUMULPAD VS. ASHOK KHOT [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
GENERAL INSURANCE COUNCIL VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MANINDERJIT SINGH BITTA VS. UNION OF INDIA [REFERRED TO]
HEAD OF DEPARTMENT AIR FORCE STATION VS. RAM KUMAR GIRI [REFERRED TO]
STATE OF GUJARAT VS. SECRETARY LSW AND TD DEPT [REFERRED TO]
PRIYA GUPTA VS. ADDL. SECY. MINISTRY OF HEALTH & FAMILY WELFARE [REFERRED TO]
EX-CT NARDEV VS. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Factual Matrix

(2.) On 5th June, 2013, the petitioner moved an application under Section 451 Cr.P.C. for permission to sell the vehicle on the grounds that it was more than 5 years old, it required lot of maintenance/repair and its market value had depreciated.

(3.) Vide order dated 19th September, 2013, the learned Additional Sessions Judge allowed the petitioner to sell the vehicle in question subject to the condition that the prospective/intending purchaser shall execute the superdari bond to produce the vehicle as and when required. The relevant portion of the impugned order is reproduced hereunder:-

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MANJIT SINGH Vs. STATE

Referred Judgements :-

JUDGEMENT

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