Sandeep Mehta, J. - (1.) The instant misc. petition has been filed by the petitioner against the dated 11.8.2014 passed by the learned Additional District Collector (I), Jodhpur whereby, the vehicle bearing registration No.RJ22.GA.3432 owned by the petitioner was directed to be released to it on Supardaginama subject to deposit of bank guarantee of Rs. 2,00,000/-.
(2.) Learned counsel for the petitioner submits that the condition imposed by the learned court below on the petitioner to deposit a bank guarantee of Rs.2,00,000/- while directing release of the vehicle in interim custody is a harsh condition. He submits that instead of bank guarantee, solvent surety should have been asked for. He relies on the decision of a Single Bench of this Court in the case of Tasbeer Singh v. State of Rajasthan reported in 2003(1) RCC 393 in support of his argument. He thus prays that the condition imposed by the learned trial court deserves to be modified.
(3.) Learned Public Prosecutor has opposed the arguments advanced by the learned counsel for the petitioner.;