MUKESH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) PETITIONERS have filed this petition under Section 482 Cr.P.C. for invoking the inherent jurisdiction of this Court and to seek relief that the order passed by the learned District Magistrate on 15.7.2014 be maintained to the extent that instead of furnishing 50 % of the value of the disputed vehicle as bank guarantee, it be ordered to release the same on filing a personal bond and surety to that extent.

(3.) BY the impugned order, the vehicles are to be given to the respective owners on Supurdnama. Among other conditions, condition No. 1 has been imposed to furnish bank guarantee to the tune of 50 % of the market value of the vehicle.