NITHYA SHAMBHAVANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for certiorari to stay the order dtd. 5/6/2020 passed in S.C. No. 86/2014 by the III Addl. Sessions Judge, Ramanagara ordering the attachment of the petitioner's property bearing Survey No. 251, Heggadegere village, Bidadi Hobli, Ramanagara Taluk, Bangalore Rural District under Sec. 83 of the Code of Criminal procedure (Cr.P.C.), confirmed by order dtd. 29/6/2020 on an application filed by the petitioner under Sec. 84 of Cr.P.C.

(2.) FACTS:

(3.) Sri. C.V. Nagesh, learned Senior counsel instructed by Sri. Ajay Kadkol, learned counsel for the petitioner submitted as under: