JAVVAJI DHANA THEJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCPG takes notice for respondent No.2

(2.) This petition is filed by the petitioners under Sec. 482 of Cr.P.C for quashing impugned order passed by the District and Sessions Judge in S.C.No.230/2022 dtd. 5/4/2022, on the application filed by the petitioners under Ss. 451 and 457 of Cr.P.C for the release of the vehicles.

(3.) Heard the arguments of learned counsel for petitioner and looking to the facts and circumstances of the case, issuing notice to respondent No.2 is dispensed with.