H.R. Panwar, J. - (1.) Issue notice for final disposal. Mr. Ashok Upadhyaya, Public Prosecutor accepts notice. With the consent of parties, this criminal miscellaneous petition under Section 482 Cr.P.C. is heard and decided at the admission stage.
(2.) By the instant petition under Section 482 Cr.P.C. the petitioner has challenged order dated 12.7.2007 passed by Chief Judicial Magistrate, Sri Ganganagar (for short 'the trial Court' hereinafter) in Criminal Case No. 605/2007 arising out of F.I.R. No. 395/2006 P.S. Kotwali, Sri Ganganagar, whereby while allowing the application filed by the petitioner under Section 451 Cr.P.C. seeking interim custody of the tractor No. RJ-31/R-0225 and the trolley attached thereto, the trial Court ordered to release the tractor and the trolley attached thereto in favour of the petitioner provided the petitioner furnishes a bank guarantee in the sum of Rs. 1,00,000/-. Hence, this criminal misc. petition.
(3.) I have heard learned counsel for the parties.;