UDAYKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned HCGP takes notice for respondent-State.

(2.) The petitioner is before this court mainly aggrieved by the condition imposed by the court below directing him to produce the proper and effective driving licence for releasing the vehicle namely the Tipper bearing No.KA-22/B-3924 seized in Special Case No.818/2019.

(3.) I have heard the learned counsel for the petitioner and the learned HCGP.