Sunil Kumar Garq, J. - (1.) Heard the learned counsel appearing for the petitioner and the learned Public Prosecutor.
(2.) The vehicle in question has been ordered to be given to the petitioner by the learned Judicial Magistrate First Class, Ghatol vide impugned order dated 18.10.2001 on his furnishing superdginama for a sum of Rs. 5 lacs and further on furnishing a surety bond of the same amount. While passing that order, the learned Judicial Magistrate further imposed three conditions and out of three conditions, condition No. 2 was to the effect that from the date of 18.10.2001 and within three months, the tax pertaining to the vehicle in question shall be paid by the petitioner and, -thereafter, he would inform the Court.
(3.) In this revision petition, it has been contended by the learned counsel appearing for the petitioner that the said condition No. 2 be deleted as it has been wrongly imposed.;