SHARIB ALI Vs. STATE OF U P

JUDGEMENT

(1.) THE four wheeler of the petitioner was seized for violation of provisions contained in Section 207 of U. P. Motor Vehicles Act.

(2.) AS the question involved is too trivial to drag on unnecessarily before this Court, hence after hearing the petitioner as well as learned Standing Counsel, we dispose of this petition finally by issuing a direction to the C. J. M. concerned to release the four-wheeler No. U. P. 32-Z/5046 of the petitioner on such terms and conditions as well as fine which he likely to impose after obtaining an undertaking on affidavit from the petitioner that he will not violate the provisions contained in Section 207 of U. P, Motor Vehicles Act. Petition disposed of. .