MUNSHI SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD .

(2.) LEARNED revisional Court vide impugned order, had imposed a condition of furnishing bank guarantee of one and half lacs for returning alleged vehicle on Supurdginama.

(3.) THE petition in the circumstances, is partly allowed and it is directed that the impugned order stands modified in so far as furnishing of bank guarantee of a sum of Rupees One and half lacs to the extent of Rs. 75,000/ -.