SANDEEP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Sec. 482 Cr.P.C. praying that the order dtd. 10/1/2019 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Bikaner in Criminal Misc. Case No. 16/2019, be set aside, whereby the said court refused to release the vehicle Swift Car bearing No. RJ-01-TMP-00882 bearing Chasis No. 979184, Engine No. 275429 to the petitioner.

(2.) Learned counsel for the petitioner, in support of his arguments, has placed reliance on a decision of the co-ordinate Bench of this Court rendered at Jaipur Bench in Prakash Chand v. State of Rajasthan reported in 2010 (1) Cr.L.R.(Raj.) 507. In the aforesaid judgment, the vehicle and other articles were seized from the accused for carrying contraband of small quantity just above the commercial quantity. It is in that background, the Court has acceded to the prayer of the incumbent and recorded its finding that solely for the reason that the vehicle and other articles are likely to be confiscated after trial, conditional release of the vehicle and other articles on Supurdginama and surety cannot be denied and interim custody of the vehicle and other articles can be granted to the incumbent on certain conditions.

(3.) Hon’ble Apex Court in the case of Sunderbhai Ambalal Desai v. State of Gujarat reported in 2002 (10) SCC 283 and coordinate Bench of this Court at Jaipur Bench in case of Prakash Chand (supra) has held that conditional release of the vehicle cannot be denied.