PREM VISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Under challenge herein is an order dtd. 19/7/2024 passed by learned Sessions Judge, Pali, in Criminal Revision Petition No. 72/2024 dismissing the revision petition, which was filed by the petitioner to assail another order dtd. 11/7/2024 passed by learned Judicial Magistrate No. 1, Pali, pertaining to Challan No. 0064571 dtd. 4/7/2024, under Sec. 207 of Motor Vehicles Act, at Police Station Transport Nagar.

(2.) Vide impugned order, the release of the vehicle in question (Truck) bearing registration No. RJ-19-GF-1369 has been allowed upon depositing the fine/compounding amount imposed by the Mines/NGT Department and producing the receipt thereof before the learned Court below.

(3.) Vehicle was impounded on 4/7/2024 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.