HETRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as "the Code"), lays challenge to the order dtd. 31/3/2021, passed by the learned Additional Sessions Judge No. 1, Parbatsar, Nagaur (hereinafter referred to as "the Revisional Court"), whereby the order dtd. 27/11/2020, passed by the learned Civil Judge and Judicial Magistrate, Kuchaman City (hereinafter referred to as "the Trial Court") has been affirmed in essence, albeit, with a minor modification.

(2.) Shorn of unnecessary details, the facts germane for the present purposes are that the petitioner's vehicle-Bus bearing Registration No. RJ-18-PA-7417 was seized, as it was involved in an accident which happened on 28/10/2020 and led to untimely death of one Kanaram and consequential FIR (being No. 193/2020, dtd. 28/10/2020) being registered at P.S. Chitava, District Nagaur against the driver of the vehicle.

(3.) The petitioner moved an application under Sec. 451 of the Code for release of the bus in question, which application was allowed by the learned trial Court with a condition of furnishing a Bank guarantee to the tune of Rs.10.00 lacs, besides usual conditions of release of a vehicle on supurdginama.