SOMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner/accused and the learned High Court Government Pleader for respondent/State.

(2.) Though this case is listed for hearing on Interlocutory application but however, with the consent of the learned counsels appearing for the parties, the same is taken up for final disposal.

(3.) This petition has been filed by the petitioner/accused challenging the order passed by the Court of the Additional Civil Judge and JMFC., Srirangapatna in PCR No.18/2018 whereunder, the application filed for release of the vehicle was came to be allowed and the trial Court has imposed a condition to execute a renewable bank guarantee.