MADHESHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed by the petitioner who is private bus operators for a direction to respondent No.3 to release the vehicles of petitioners bearing Registration No. BPP -5656 having valid Registration Certificate, Certificate of Fitness, Permit, Insurance and Tax Tokens.

(2.) FROM the statements made in this application it appears that on 22 -1 -1989 the said Vehicle was checked by respondent No.3 near Panel in Bihta within the police station of Bihta and it was seized (the copy of the seizure list is annexed herewith and marked as Annexure I appended to the writ application).

(3.) THE petitioner has filed this writ application for release of his aforesaid vehicle and vide order dated 28 -1 -1989, notice was issued to respondent 2 and 3 to show cause as to why this application should not be admitted. During the pendency of this application, the vehicle in question was released to the owner of the vehicle on furnishing sufficient security to the satisfaction of the Roadways Magistrate subject to the condition that the vehicle in question shall be produced before the appropriate authority as and when required.