SMT.LEKHA JAYAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned SPP for the State at the time of admission of this petition itself.

(2.) This revision petition has been preferred by the petitioner/owner of Maruthi Ritz Car bearing Registration No.KA-19-MD-9146 against the order passed by the Court below in S.C.No.93/2014 dated 25.03.2017 seeking for relaxation of condition No.1.

(3.) Whereas, the learned counsel for the petitioner submits that the petitioner is not an accused before the Court below and she is the owner of the Maruthi Ritz Car bearing Registration No.KA-19-MD-9146. The said vehicle is alleged to have been involved in the above case, which was the subject matter of P.F.No.51/2014. There is no dispute that the said car was released in favour of the applicant viz., Smt.Lekha Jayakara subject to certain conditions as stipulated therein. But subsequent to that, the very petitioner has filed an application seeking for relaxation of condition No.1. It is further submits that the petitioner intends to sell the vehicle in question in order to complete the construction of her new house and the same has not been considered by the Court below and hence, she has preferred this revision petition by urging various grounds and sought for setting aside the order passed by the Court below in S.C.No.93/2014 dated 25.03.2017 in respect of relaxation of condition No.1.