AMRIK SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) V.S. Dave, J. - I have perused the order dated 17.3.89. It is not based on intelligible reading of the order of this court. When this court mentioned that photographs be taken in presence of the Investigating Officer, it never meant that even the particular Officer is transferred his presence should be insisted for getting the vehicle photographed. Anybody, who is incharge of the Police Station concerned where the vehicle is lying can get the same photographed in his presence. The S.H.O. Police Station concerned is directed to lend assistance to the petitioner for getting the vehicle photographed, which should be placed on record of the Magistrate's Court for obtaining delivery of the vehicle.