VIKRAM ALIAS SONU Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER seeks quashment of conditions imposed by learned CJM Chhindwara, for handing over the venicle to the petitioner, which was seized from the possession of this petitioner, in connection with the offences punishable under sections 279 and 337 of the IPC, while disposing of Criminal case No. 3182/2000, on 22.11.2000, wherein this petitioner was held guilty on his admission, for offences punishable under sections 279 and 337 IPC and sections 3/181 and 146/186 of Motor Vehicles Act.

(2.) A perusal of record of Criminal Case No. 3182/2000 disposed of by CJM on petitioner's admission on 22.11.2000, discloses that after imposing punishment on petitioner for the offences detailed in para No. 1 above, the learned CJM ordered that the vehicle involved in the accident, be given on supurdigi to this petitioner on following conditions : - ...[VERNACULAR TEXT OMMITED]...

(3.) ON consideration of law laid down by Hon'ble the Supreme Court in Siyaram Singh v. State of M.P. (supra), even the condition of furnishing a solvent security for an amount of Rs. 50,000/ - for obtaining the vehicle involved in the accident is noted to be improper and illegal, which are required to be set aside by revisional Court.