PREM NARAYAN SHIVHARE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner.

(2.) The only grievance of the Petitioner is that while ordering release of the vehicle i.e., Mahindra Pick up van, an order has been passed by the court below to furnish bank guarantee of Rs. 2.50,000/ - as also up -to -date documents, like insurance and tax papers.

(3.) Contention of the counsel for the Petitioner is that the amount of bank guarantee may be reduced and the Petitioner will furnish the documents, if they are required to be deposited in any manner with respect to Insurance and tax payment paper, within a period of one month from the date of release of his vehicle.