BHAROSI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - This petition under Sec. 482 has been filed against the order dated 27.11.2013 passed by Addl. Sessions Judge, Dholpur in Criminal revision no.75/2013 by which the court below refused to release the impugned vehicle on 'supurdaginama'.

(2.) The counsel for the petitioner has relied upon Sadhu Ram Vs. State of Raj., 2013 WLC (Raj.) UC 403 to contend that machine which is liable to confiscation can be released on furnishing of a bank guarantee. The co-ordinate Bench in the judgment relied, has held as under:

(3.) The learned counsel for the respondent has not been able to distinguish the judgment relied.