SRINIVAS K. Vs. VIRESH

JUDGEMENT

(1.) Though the petition is listed for admission, the same is taken for final disposal.

(2.) Heard the learned High Court Government Pleader.

(3.) This petition is filed by the petitioner- State aggrieved by the order dated 14.12.2019 passed by the Principal District Judge and Sessions Judge and Special Judge, Haveri in Spl.SC(MMRD) No.133/2018, wherein the learned Special Judge allowed the application filed by the respondent under Section 457 of Cr.P.C. and ordered for release of the vehicle bearing No.KA-26/5185 to the interim custody of the respondent-accused by executing an indemnity bond for a sum of Rs.1,00,000/- with a surety to the likesum amount.