LALIT KHANDUJA Vs. STATE

JUDGEMENT

(1.) The petitioner seeks modification of order dated 22.01.2018 whereby the revision petition of the petitioner impugning order dated 07.10.2017 has been dismissed.

(2.) The Metropolitan Magistrate by order dated 07.10.2017, while permitting release of the subject vehicle directed the petitioner to deposit a Fixed Deposit Receipt in the sum of Rs. 10 lacs in the name of the court as the vehicle was not insured.

(3.) Learned counsel for the petitioner submits that the said direction was issued so as to secure the interest of the injured/legal heirs of the deceased. He submits that by order dated 002.2018 the Court of Motor Accident Claim Tribunal also noticing the fact that the vehicle was not insured and keeping in view the fact that the case involved four injuries and one death directed the petitioner to deposit a sum of Rs. 8 lac.