ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioneraccused No.1 under Section 482 of Cr.P.C. praying this Court to modify the order dated 15.04.2019 passed by the VII Addl. District & Sessions Judge, Belagavi, sitting at Chikodi in Criminal Revision Petition No.191/2019 by relaxing the condition.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent- State.

(3.) The facts leading to the case are that, the vehicle bearing registration No.AP-23/J-3189 was seized in Crime No.42/2019 for the offences punishable under Sections 279, 338, 304A of IPC and also under Sections 134 & 189 of Motor Vehicles Act. Thereafter an application was came to be filed under Section 457 of Cr.P.C to release the said vehicle in favour of the owner. The learned Magistrate by order dated 30.03.2019 rejected the said application. Being aggrieved by the said order, the petitioner-accused preferred the Criminal Revision Petition No.191/2019 before the VII Addl. Dist. & Sessions Judge, Belagavi, sitting at Chikodi. The learned District Judge by order dated 15.04.2019, allowed the Revision Petition and released the said vehicle for interim custody of the petitioneraccused, subject to the condition that he has to execute an indemnity bond for a sum of Rs.2,00,000/- and also renewable bank guarantee for a sum of Rs.4,00,000/- with one surety with the like sum. For having imposed the said condition, the petitioner-accused is before this Court.