ASHISH KAUSHAL Vs. STATE OF H. P.

JUDGEMENT

(1.) Expressing the inability to pay the bank guarantees imposed by the Divisional Forest Officer as a term for releasing his JCB, the petitioner has come up before this Court.

(2.) The Divisional Forest Officer, by the impugned order dated 20.09.2020, has ordered the release of the petitioner's confiscated vehicle. However, the Ld. Officer has directed to furnish Sapurdari Bond of Rs, 5,00,000/- along with one surety in the like amount and the FDR or Bank guarantee of Rs. 15,00,000/- drawn on any Nationalised Bank at Shimla pledged to DFO Shimla.

(3.) The Learned Counsel for the Petitioner has submitted that the petitioner has been facing extreme financial difficulties due to the COVID-19 pandemic. Further, he has also been financially overburdened due to his hospitalization and his entire family for COVID-19.