STATE OF KARNATAKA Vs. NEERAJ KUMAR SHARMA

JUDGEMENT

(1.) INTRODUCTION:- The appellants [State/the Transport Authorities] have filed the present intra-court appeal impugning the order dtd. 24/3/2026 [impugned order] passed by the learned Single Judge in Writ Petition No.36250/2025(MV).

(2.) The respondent had filed the said writ petition, inter alia, praying as under:

(3.) The learned Single Judge allowed the writ petition; quashed the investigation report impugned in the petition; and directed that the vehicle - Mercedes-Benz AMG G63, bearing Chassis No. WDB4632722X261301 and Engine No. 15798460107755 [the vehicle in question] - be released forthwith to the respondent.