Vijay Bishnoi, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner against the order dated 17.11.2014 passed by learned Sessions Judge, Merta (hereinafter referred to as 'the revisional court') whereby the revision petition filed by the petitioner against the order dated 30.10.2014 passed by learned Additional Chief Judicial Magistrate, Merta (hereinafter referred to as 'the trial court') on an application under Section 457 Cr.P.C. has been dismissed.
(2.) The learned trial court vide order dated 30.10.2014, allowed the application filed by the petitioner under Section 457 Cr.P.C. for releasing the truck No.RJ 21 GA 6011 on Supurdaginama, however, imposed a condition of furnishing a bank guarantee of Rs. 7,00,000/- along with surety bonds of like amount. The said truck was seized by the Police Station, Gotan on account of an accident, which took place on 26.4.2014.
(3.) Being aggrieved with the order dated 30.10.2014 passed by trial court, the petitioner preferred a revision petition before the revisional court, however, the same was rejected on 17.11.2014. Hence, the petitioner has preferred this criminal misc. petition.;