SUKANTA KUMAR MALLICK Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. D. Das learned Counsel for the petitioner, and Mr. Pattnaik, learned Addl. Government Advocate.

(2.) THIS revision is directed against the order dated 21.09.2006 passed by the learned Addl. Sessions Judge, Jagatsinghpur rejecting the application of the petitioner under Section 457 Cr.P.C. registered as Criminal Misc. Case No. 400 of 2006 to release his Yamha Motor Cycle bearing registration number OR -05 -E -6814.

(3.) CONSIDERING the submissions made by the parties and keeping in view the ratio decided in 2004 (Supp.) OLR 721, this Court directs the learned Addl. Sessions Judge, Jagatsinghpur to release the motorcycle in question in favour of its registered owner on production of its R.C, book and two coloured photographs and on furnishing cash security of Rs. 20,000/ - (twenty thousand) and property security of Rs. 30,000/ - (thirty thousand) to his satisfaction and an undertaking to produce the motor -cycle in question as and when required by the Court and not to change its nature and character.