PRAHLAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal misc. petition filed under Section 482 of Cr.P.C. the petitioner has prayed to delete the condition of submitting the bank guarantee of Rs.2,50,000 for releasing the vehicle in question.

(2.) Heard the learned counsel for the revisionist and carefully perused the material including the order dated 15th February, 2010 rendered by Additional District Magistrate-I, Alwaras also the order 9th March, 2010 passed by Additional Sessions Judge No.2, Alwar in revision.

(3.) Having considered the submissions made by the learned counsel for the revisionist and carefully perused the relevant material on record, it is noticed that one pick-up bearing registration No.R.J-02-G-9000 was seized under the provisions of Essential Commodities Act along with 11 drums containing diesel and two jari-canes containing petrol. The learned Additional District Magistrate-I, Alwar found the petitioner Prahlad to be the registered owner of vehicle No.RJ-02.G-9000 and ordered to release the vehicle in question on furnishing Bank Guarantee of Rs,5,00,000. The learned Additional Sessions Judge No.2, Alwar in exercise of revisional jurisdiction reduced its amount from Rs.5,00,000 to Rs.2,50,000 and maintained other conditions of the order.