P. BALARAMAN Vs. STATE

JUDGEMENT

(1.) I Have heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(2.) THE learned counsel appearing for the petitioner would submit that order are being passed in similar matters directing the release of the vehicle in question subject to certain conditions stipulated therein. Hence, he prays for similar order to be passed in this writ petition also.

(3.) WHILE recording the submission made on either side, I direct the first respondent to release the vehicle No.TN 32 J 5474 to the petitioner, on fulfilling the following conditions: 1. the petitioner shall deposit a sum of Rs.25,000/ - (Rupees twenty five thousand only), in cash, before the first respondent; 2. the petitioner shall produce the documents relating to the ownership of the vehicle; 3. the petitioner shall file an undertaking that he will produce the vehicle in question before the respondent as and when called for and that he will not alienate the vehicle in question till the proceedings initiated are completed; 4. on compliance of the above conditions, the first respondent is directed to release the vehicle to the petitioner within two days;