SABINA,J. - (1.) Petitioner has filed this petition under section 482 Code of Criminal Procedure, 1973 challenging the part of the order dated 18.1.2017 whereby, petitioner has been directed to furnish bank guarantee to the tune of Rupees ten lacs at the time of allowing his application for release of the vehicle in question on Superdari.
(2.) Learned counsel has submitted that the petitioner is ready to furnish personal bond for the amount in question with two sureties in the like amount. Learned counsel for the petitioner has submitted that the vehicle in question is lying in police custody for the last three years and petitioner is not in a position to furnish the bank guarantee.
(3.) Learned State Counsel on the other hand, has opposed the petition.;