Vikram vs State Of Rajasthan (2024:Rj-Jd:40856)
2024 Latest Caselaw 8751 Raj

Rajasthan High Court - Jodhpur

Vikram vs State Of Rajasthan (2024:Rj-Jd:40856) on 7 October, 2024

[2024:RJ-JD:40856]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 6193/2024

Vikram S/o Bhikharam, Aged About 35 Years, R/o Vishnoi Ki
Dhaani, Unchiyadi, Dist. Jodhpur.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)          :    Mr. Ashok Khilery
For Respondent(s)          :    Mr. Vikram Rajpurohit, PP



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

07/10/2024

1. Under challenge herein is an order dated 23.08.2024 passed

by learned Sessions Judge, Pali, in Criminal Revision Petition

No.73/2024, whereby the revision petition was dismissed and

affirmed the order dated 14.06.2024, passed by the learned Chief

Judicial Magistrate, Pali in the matter arising out of FIR No.4/2024

dated 20.01.2024, lodged at Police Station Rohat, District Pali,

under Sections 379 of IPC and 4/21 of MMRD Act, dismissing the

application filed by the petitioner under Section 457 Cr.P.C. for

releasing the vehicle in question i.e. Dumper (RJ-19-GH-1879).

2. Vehicle was impounded on 14.06.2024 and ever-since parked

in police custody and needless to say it is deteriorating by each

passing day and would turn into a complete junk if it continues to

be in current condition.

[2024:RJ-JD:40856] (2 of 2) [CRLMP-6193/2024]

3. Reference may be had to a judgment of this Court, titled

Narayan Gadri Vs. State of Rajasthan: S.B. Criminal Misc.

Petition No.6304/2021, dated 02.07.2024.

4. Accordingly, in case the confiscation proceedings have been

initiated, the vehicle shall then be released only on payment of

penalty and compounding fee. However, if it is found that no

confiscation proceedings have yet commenced and it is merely an

appeal is pending against the penalty/compounding order passed

by mining officer, liberty in that case is granted to the petitioner to

approach the competent Court by filing a fresh application for

release of vehicle on Superdari. Upon doing so, the same shall be

released on furnishing a bond of an amount equivalent to the

current value of impounded vehicle. Current value shall be as per

the satisfaction of the learned competent Court dealing with the

fresh application, if and when filed. Other conditions shall also be

imposed by the learned court below as per judgment, ibid.

5. Pending application(s), if any, also stand disposed of.

(ARUN MONGA),J 17-skm/-

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