ANIL M. Vs. STATE BY SRIRANGAPATNA POLICE, MANDYA

JUDGEMENT

(1.) Office objection regarding production of the certified copy of the application under Section 457 of Cr.P.C is over-ruled.

(2.) Learned High Court Government Pleader is directed to take notice for respondent-State.

(3.) This petition is filed by the petitioner who is the RC owner of the Tractor for modifying the order passed by the Principal Sessions Judge, Mandya in Crl.R.P.No.271/2019 dated 8.1.2020 directing to execute a renewable bank guarantee for double the amount of value of the vehicle while allowing the revision petition.