THIPPESWAMY Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court calling in question that portion of the order that directs deposit of Rs.1,50,000.00 of Bank Guarantee for release of the vehicle, which is the subject matter.

(2.) Heard Sri. A.M. Maheshwarappa, learned counsel appearing for the petitioner and Sri. Mahesh Shetty, learned HCGP appearing for the respondent.

(3.) A case comes to be registered for the offence under the Forest Act in F.O.C.No.4/2018 and the vehicle belonging to the petitioner was seized. On 8/1/2019, the petitioner files an application under Sec. 457 of the Cr.P.C. seeking release of the vehicle. The vehicle was released in terms of the order of the concerned Court dtd. 30/1/2019, subject to the condition that the petitioner would offer surety and Bank Guarantee of Rs.1,50,000.00. The petitioner complied with the said condition and got the vehicle released.