BABU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor.

(2.) The brief facts of the case are that a F.I.R. was lodged at Police Station, Sri Vijainagar by one Ram Pratap and a case was registered under Sec. 3/7 of the Essential Commodities Act, The Jeep bearing number RJ - 31 - G - 3372 laded with Kerosin was seized on the contravention of the provisions of the Essential Commodities Act. After investigation chargesheet has been filed against the accused. This Jeep belongs to the petitioner Babu Lal. The said seized jeep was produced before District Collector, Sri Ganganagar, who while disposing off the application moved under Sec. 6 - A of the Essential Commodities Act by the petitioner released the jeep but has asked for bank guarantee of Rs. three lakhs.

(3.) The only contention raised by the learned counsel for the petitioner is that learned District Collector, Sri Ganganagar while releasing the Jeep has asked for the bank guarantee of Rs. three lakhs which is a harsh condition instead of bank guarantee solvent surety should have been taken.