Jivan Kumar Rawal vs State Of M.P.
2021 Latest Caselaw 818 MP

         M.Cr.C. No.594/2021                                                1
                       The High Court Of Madhya Pradesh

                  Jivan Kumar Rawal S/o Ratanlal Rawal vs. State of M.P.
         Indore : 17/03/2021 :-
                 Shri Nilesh Sharma, learned counsel for the applicant.
                 Ms. Bharti Lakkad, learned Panel Lawyer for the non-
         applicant/State.
                 Heard.
                                       ORDER

On the last occasion, explanation had been called from Presiding Officer as to why the vehicle was not released on furnishing solvent surety of Rs.3,00,000/- instead of asking the bank guarantee of Rs.3,00,000/-.

2. The aforesaid explanation is received, in which it has been mentioned that the order of bank guarantee is in-consonance of Apex Court judgment State of Karnataka vs. Krishnan (2000) 7 SCC

680.

3. Learned counsel for the applicant submits that the aforesaid vehicle is Indica Car of the make in the year of 2006 and does not carry value of more than Rs.50,000/- and hence prays that bank guarantee amount be reduced.

4. Considered.

5. In view of the submissions, the aforesaid bank guarantee amount is being reduced from Rs.3,00,000/- to Rs.1,00,000/-.

6. With the aforesaid modification, application under Section 482 of Cr.P.C. stands allowed to the extend as mentioned above.

C.C. as per rules.

(Shailendra Shukla) Judge Aiyer*

Digitally signed by Jagdishan Aiyer Date: 2021.03.17 18:31:28 +05'30'