Shiv Kumar Sharma, J. - (1.) Invoking powers under Section 482 Cr.RC. of this court, the petitioner has prayed for issuance of guidelines in respect of submission of challan for the offence under the Motor Vehicles Act, 1988 (for short the Act).
(2.) The petitioner averred in the petition that he is Registered owner of Bus No. RJ 14 P 977 having a temporary permit. On July 15, 1997 Checking Inspector made a challan of the said bus and seized it. Mobile Courts have been established for disposal of challans and Regional Transport Officer issued circular in respect of submission of challans in the Mobile Courts within stipulated period but authorities concerned intentionally withholding the challans.
(3.) The petitioner on December 1997 moved an application under Section 174(C) Cr.RC. in the court of Special Mobile Additional Chief Judicial Magistrate Jaipur stating therein that his Bus No. RJ 14 P 977 was seized by the Flying Squad of RTO on September 15, 1997 as the petitioner intended to compound the case before the court, the RTO Jaipur be directed to submit the case file before the court.;