NIKITA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(2.) The petitioner herein had filed an application before the learned Sessions Judge in Criminal Misc. No.176/2023 for releasing the Maruti Swift car to her interim custody pending disposal of the case. The learned Sessions Judge by order dtd. 16/3/2023, allowed the said application, directing to release the subject vehicle to the interim custody of the petitioner on her executing indemnity bond of Rs.50.00 lakhs with one surety for the likesum subject to certain conditions.

(3.) Petitioner is aggrieved by the said order insofar as it relates to executing indemnity bond for a sum of Rs.50.00 lakhs with one surety for the likesum.