N.C. Kochhar, J. - (1.) The facts, giving rise to this petition under Sec. 482 of the Code of Criminal Procedure, 1973, are as under :-
(2.) The motor-bus, bearing registration No. RNP-296 (the bus in question) was seized by the Transport Authorities, since certain amount was due on account of Road-Tax in respect thereof. The bus in question is registered in the name of Shri Mohammed Ishaq. The petitioner is the Power of Attorney holder of Shri Mohammed Ishaq and has been running the bus in question as his attorney.
(3.) The motor-bus, bearing No. RRO-3464 (the other bus), is registered in the name of Shri Ezaz Ahmed, the husband of the petitioner and a sum of Rs. 73,221/- was due in respect of the other bus, by way of Road-Tax.;