S. JAYAPRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for relaxation of modification/relaxation of the condition imposed by the learned II Addl. District and Sessions Judge, Kodagu in Criminal Appeal No. 5007/2018 dated 13.4.2018.

(2.) While releasing the vehicle to the interim custody of the appellant, the Sessions Judge has imposed certain conditions. The learned Sessions Judge has imposed condition No. 2 in the following manner:

(3.) It is seen that there is no mention in the order as to how the learned Sessions Judge has come to the conclusion that the value of the vehicle involved is worth Rs. 8 lakhs, without ascertaining the value of the vehicle from the concerned competent authority.