ASIAN PAINTS INDIA LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS revision petition is directed against the order, dated July 5, 1985 passed by Judicial Magistrate No. 6, Jaipur City Jaipur.

(2.) AN Ambassador car bearing registration No. MRC 9833 belonging to the Company was, it is alleged, driven by W.J. Samual on June 14, 1980 met an accident resulting in a fracture of the leg of one Shri Shyam Chaturvedi. A report was lodged and case was registered under Section 279 and 338 IPC which is pending trial before Judicial Magistrate No. 6, Jaipur City, Jaipur.

(3.) I have perused the order as well as have gone through the grounds. The only purpose for which the vehicle can be required in an accident case like the present one can be identification and there are no remote chances of order of confiscation of the vehicle. Five years have already elapsed and if the company wants to change the model of the car this case ought not to come in its way as the purpose of the identification can be better served in case colour photograph in cabinet size of the vehicle from different angles is kept on record, particularly showing its registration number and also keeping the details about Chesis number and Engine number.