JETHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Under challenge herein is a condition imposed vide an order dtd. 12/8/2024, passed by the learned Additional District and Session Judge, Balotra, in Revision Petition No. 70/2024, regarding the production of a Superdaginama amounting to Rs.5,00,000.00 for the release of the vehicle (Dumper Truck) bearing No. RJ-21-GE-9392, pertaining to FIR No. 105/2024, under Sec. 379 of IPC and Sec. 4/21 of the MMRD Act.

(2.) Vehicle was impounded on 25/5/2024 and ever-since parked in Police custody and needless to say it is deteriorating by each passing day and would turn into a complete junk if it continues to be in current condition.

(3.) Reference may be had to a judgment of this Court, titled Narayan Gadri Vs. State of Rajasthan, S.B. Criminal Misc. Petition No. 6304/2021, dtd. 2/7/2024, which incidentally was rendered by me. Relevant thereof, being apposite, is reproduced hereinabove:-