CHIDANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to take notice for respondent.

(2.) The petitioner by way of the above petition is seeking for modification of condition No.4 of the order dated 23.12.2019, by virtue of which the trial Court had directed the petitioner to furnish renewable bank guarantee of Rs.8 Lakhs.

(3.) The brief facts of the case are that the petitioner who is resident of Gunnal Village who is R.C.Holder of seized Tractor bearing registration No.KA-37/TB-3385 and Trailer bearing registration No.KA-37/T-7587 and the petitioner had moved an application under Section 457 of Cr.P.C., seeking for release of the above vehicles. It is submitted that the vehicle was required for day- today use for daily agricultural work of the petitioner and keeping the same idle, would not be of benefit to any one.