- (1.) Learned counsel for petitioner has placed reliance on the judgment passed by this court in Asharam Vs. State of Rajasthan, SB Criminal Misc. Petition No.2723/2019 along with connected matters, decided vide order dated 3rd February, 2020 wherein the following order has been passed: "14. In view thereof, the impugned orders passed by the Courts below dated 30.3.2019, 21.10.2019, 3.10.2019, 10.10.2019, 8.11.2019, 25.4.2019 and 8.4.2019 in each of the case shall stand set aside and this court directs as under: a) The concerned Police Station shall release the tractor and trolley to the person, who is the registered owner of the vehicle alone. b) The release of the tractor and trolley shall be subject to the condition that the concerned owner shall get both the tractor and the trolley registered with the transport authorities and also obtain due permit within a period of one month from the date of release and deposit the copy with the concerned Police Station. c) A personal security of an amount of Rs.1,00,000/- to the satisfaction of the concerned Court to which the concerned Police Station is attached, shall be submitted for the purpose of release of the vehicle. d) The petitioner shall keep the vehicle so released intact and shall not change its identification. The petitioner shall produce the vehicle as and when trial Court requires the same for proposed identification of the case property. e) The petitioner shall furnish the photographs of the vehicle showing its number and colour etc. f). At the time of release, the petitioner shall also give an undertaking to the effect that vehicle shall not be used for any illegal purpose and if so found, the concerned owner shall be personally liable."
(2.) Accordingly, this petition is allowed and is ordered to be governed in terms of the aforesaid judgment.;