RAIS SAYYAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA takes notice for respondent Nos.1 to 3.

(2.) Notice to respondent Nos.4 and 5 is dispensed with, in view of the memo filed by the learned counsel for petitioner.

(3.) The petitioner is aggrieved by the order at Annexure-A in so far as directing him to furnish bank guarantee for the release of the vehicle bearing Registration No.MH-12-MV-1118, wherein the said vehicle was seized in connection with a case registered in Crime No.121/2022 of Dhannuru Police Station, for offences punishable under Ss. 4, 12 and 10 of the Karnataka Prevention of Slaughter and Cattle Prevention Act, 2020.