UDAI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal miscellaneous petition is directed against the order dated 20.6.2003 passed by the learned Additional Sessions Judge No. 1. Udaipur in Criminal Revision No. 6/2003 by which the application for release of the vehicle (Bus No. RRG 90631 was rejected.

(2.) Heard learned counsel for the petitioner as well as learned Pubic Prosecutor and with the consent of both the parties the matter is disposed of finally. at this stage.

(3.) Learned counsel has placed reliance on a decision of this Court in Kashiram v. State of Rajasthan, reported in 2003 WLC (Raj.) UC 374 : 2003 (1) R Cr D 444 (Raj.) and argued that no notice was given by the Transport Department to deposit the tax before seizure of the vehicle.