Ajay Rastogi, J. - (1.) Instant petition U/s. 482, Cr.P.C. has been filed assailing condition No. 2 incorporated in order dated 13.06.06 passed by Sessions Judge, Sikar while releasing Maruti Car on superdginama in favour of petitioner.
(2.) FIR-63/06 was lodged at PS Kotwali (Sikar) for offences U/Ss. 325, 366, 307 IPC. Pendente investigation, Maruti-800 Car (RJ-18-C-4996) of manufacturing year 1988 as shown in Registration certificate (Ann. 1) was seized by investigating agency.
(3.) Petitioner filed an application for release of aforesaid vehicle on superdginama U/s. 451, Cr.P.C. Learned trial Judge after taking note of material on record, allowed the application and ordered to release aforesaid Maruti Car in favour of petitioner stipulating five conditions including condition No. 2 impugned that status of sureties shall be verified by Tehsildar and other competent authority.;