C.S. MANU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The challenge of the petitioner is to the police notice dtd. 6/7/2023, a copy whereof avails at Annexure-A which reads as under:

(2.) Learned counsel for the petitioner vehemently argues that ordinarily and consistent with a catena of decisions of this court, a citizen shall not be asked to produce the vehicle of the kind although he can be asked to produce the documents such as Registration Certificate Book, Driving License, Insurance, etc.

(3.) Learned AGA on request appearing for respondent No.1, opposes the petition contending that if the petitioner produces the vehicle along with other documents, nothing bad will happen to him; the police would just verify the physical position of the vehicle and return it at once if & when it is produced. Therefore, Writ Petition is liable to be rejected, contends he.