POONMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) The petitioners have preferred these petitions praying that the order dated 16.12.2020 and 08.07.2019 passed by learned Special Judge, Scheduled Caste and Scheduled Tribe (Prevention of Atrocities Cases), Barmer in Sessions Case No.337/2017 (103/2017), be set aside, whereby the said court refused to release the Tankers bearing registration Nos.RJ-04 GA-6777, RJ-04 GB 0535, RJ-04 GB-1345 and RJ-04 GB-0692 to the petitioners.

(3.) Learned counsel for the petitioners has relied upon the judgment rendered by the Hon'ble Apex Court in Sunderbhai Ambalal Desai vs. State of Gujarat, (2002) 10 SCC 283, to contend that the Supreme court has held that the vehicle should not be permitted to remain parked in the police station as same shall gather rust and shall not remain useful.