RAJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS application Under Section 482 Cr. PC is directed against the order of the learned Munsif Judicial Magistrate (Roadways), Udaipur, dated 15 -7 -1985 by which he has refused to give bus No. RJS 5312 on supurdginama to the petitioner. This bus was seized on 13 -7 -1985 by the Dy. S.P. Shri Devi Singh on 13 -7 -1985 as it was found plying without permit and was carrying to passengers on Banswara -Partapur route, on a part of which the R.S.R.T.C. had a permit.

(2.) I have heard the learned Counsel for the petitioner and the Public Prosecutor and have perused the order of the learned Magistrate.

(3.) I , therefore accept this application and direct that the bus No. RJS 5922 may be given on supurdginama to the petitioner Shri Rajendra Singh on his executing a supurdginama in a sum Rs. 1,50,000/ - Rs. one and half lac to the satisfaction of the learned Judicial Magistrate (Roadways) Udaipur.