VIVEK PRATHAP MAKHIJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to take notice for the first respondent-State. Notice to the second respondent is dispensed with.

(2.) Heard Sri Gnanesha, learned counsel for the petitioner virtually and the learned HCGP for respondent No.1-State.

(3.) The present petition is filed by the petitioner- applicant praying this Court to quash the order dated 13.12.2019 passed by the Additional Civil Judge and JMFC., Srirangapatna in Crime No.420/2018 and the order dated 20.2.2020 passed by the III Additional District and Sessions Judge, Mandya, sitting at Srirangapatna in Criminal Revision Petition No.5017/2020 and allow the application filed by the petitioner under Section 457 of Cr.P.C. and to release the car in his favour.