BALDEVRAJ SHARMA AND Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since common questions of law and fact are involved in both these petitions, they can be heard and disposal of together.

(2.) Both the petitioners herein claiming to be the owners of two lorries bearing Nos. AP 10U 2646 and AP 1OT 1521 sought interim custody of those two vehicles when they had been seized and produced before the Court of the Additional Judicial Magistrate of First Class, Bohongir. They filed who Cri. M.P. Nos. 3209 and 3181 of 2001 in Crime No. 30 of 2001. Under separate orders, the learned Magistrate directed both the vehicles to be released and given custody of temporily in favour of the petitioners on the condition of the petitioners each executing a bond for an amount of Rs. 1.5 lakhs with two sureties for a like sum each and also on the petitioners undertaking not to mortgage or sale the said vehicles or change their physical features and to produce the vehicles before the Court as and when required by it.

(3.) Having been aggrieved by the condition imposed by the learned Magistrate, the petitioners are before this Court assailing that part of the orders imposing condition for execution of the bonds by them with two sureties.