MANOJ KUMAR GARG,J. - (1.) The present criminal writ petition has been filed by the petitioners with the following prayers:- "i) quash and set aside the impugned order dated 18.01.2021, vide which the petitioners were directed to submit a Supardginama of Rs.13,00,000/- along with one solvent surety in the like amount. The condition imposed by the learned trial court to the effect that the petitioners shall submit a receipt by depositing the amount of maintenance of the seized animals in the Jain Gaushala, Chenpura where the animals were kept, within a period of three days may also be quashed. ii) quash and set aside the order dt. 27.01.2021 passed by the learned Sessions Judge, Pratapgarh to the extent vide which, the learned revisional court directed that the petitioners/ registered owner, the physical controller of the vehicle through the Power of Attorney on the said date and the driver of the vehicle/accused shall also be liable for the cost of treatment and maintenance of the seized livestock during the pendency of the case. iii) release the Trucks of the petitioners, whose registration numbers are mentioned in the cause-title of the writ petition in favour of petitioners upon furnishing a reasonable solvent surety.
(2.) Learned counsel for the petitioners submits that the learned trial court while releasing the vehicles in question directed the petitioners to submit Supardginama of Rs. 13,00,000/- and a solvent surety for the same amount each, which is unreasonable. The learned trial court also imposed an onerous condition to the effect that the petitioners shall submit receipts after depositing the amount of maintenance of the seized animals in the Jain Gaushala, Chenpura where the animals were kept, within a period of three days. The learned revisional court also erred in modifying the order of the trial court to the effect that the petitioners/registered owner, the physical controller of the vehicle through the Power of Attorney on the said date and the driver of the vehicle/accused will also be liable for the cost of treatment and maintenance of the seized livestock during the pendency of the case. It is contended that the vehicles in question are lying at the police station under open sky exposing to air, heat, dust etc. and may loss its value. The seized vehicles are the only source of livelihood of the petitioners. The petitioners could not ply the vehicles in question during the COVID-19 pandemic and they are unable to deposit such a huge amount of Supardginama as well as surety. He prays that the condition of depositing receipt may be quashed and the amount of Supardginama as well as surety may be reduced.
(3.) Learned counsel for the petitioners has placed reliance upon the order passed by the Coordinate Bench of this Court in S.B.Criminal Misc. Petition No.2355/2017 (Sita Devi Vs. State of Rajasthan) on 26.07.2017.;