SHASHAVALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned Addl. State Public Prosecutor is directed to take notice for the respondent.

(2.) Heard the learned counsel for the petitioners and the Addl. State Public Prosecutor. Perused the records.

(3.) The petitioners have sought for relaxation of condition No.4, imposed by the Additional Sr. Civil Judge and JMFC Hospet, in FOC No.23/2014-15, wherein the learned Magistrate has imposed a condition while releasing the vehicle in favour of the petitioner that - "each petitioner shall furnish a nationalized Bank Guarantee for a sum of Rs.10,00,000,/- in favour of the Court and Bank guarantee shall keep alive by periodical renewal during the pendency of the case".