SARDAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this Misc. Petition Under section 482 Criminal Procedure Code, the petitioner has prayed that the vehicle Truck No. HRU 2394 be given to the petitioner on supurdaginama.

(2.) The facts of the case are that the vehicle Truck No. HRU 2394 has been seized by the Sub-Inspector, Flying Squad, D.T.O., Alwar on 10.10.95 under section 207 of the Motor Vehicles Act and Under section 17 of Rajasthan Motor Vehicle Taxation Act.

(3.) The petitioner moved an application before the Additional Chief Judicial Magistrate, Behror, District Alwar for giving the vehicle Truck No. HRU 2394 on supurdaginama as he is the owner of the vehicle, but the prayer of the petitioner has been rejected by the A.C.J.M., Behror on the ground that petitioner has failed to deposit the required tax under law.