A.M. MUNIRATHNAM MUDALIAR S/O A.M. MUDALIYANDA MUDALLAR Vs. THE STATE OF KARNATAKA BY STATE PUBLIC PROSECTOR

JUDGEMENT

(1.) THOUGH the matter is posted today for the admission, with the consent of the learned Counsel for the petitioner and the learned High Court Government Pleader, the matter to taken up for final disposal.

(2.) THE petitioner has challenged the order rejecting his application filed under Section 457 Cr.P.C. for release of the BUS bearing registration No. KA -07 -6904 involved in the motor vehicle accident.

(3.) OBJECTIONS were filed by the state apprehending change in the colour, vehicle number etc., and the learned Magistrate vide order dated 06.04.2010 has rejected the application on the ground that the owner has to be present before the Court and that vehicle number has not been mentioned in the general power of attorney executed by the owner. Aggrieved by the said order, this revision petition has been preferred.