RAJ KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THIS petition is directed against the order dated 15 -7 -1985 where by the learned Magistrate rejected the application for granting time to produce the vehicle in question. Consequently, the bond and surety -bond were cancelled and proceedings under Section 446 were ordered to be opened. The learned Magistrate also ordered for the forfeiture of the vehicle.

(3.) ACCORDINGLY , this petition is allowed and the impugned order is set aside. However, it would be open to the learned Magistrate to order for production of vehicle, if production is at all necessary.