HULUGANNA H Vs. DEPUTY COMMISSIONER, BALLARI

JUDGEMENT

(1.) I have heard the arguments of the petitioner's counsel and also the learned HCGP for the respondents.

(2.) The factual matrix of the case is that Auto Rickshaw bearing No.KA-34/B-0961 which was seized by the Kudathini police for illegally transporting 30 plastics of rice on 19.05.2017 at about 1.00 a.m. and hence, the application is filed by accused before the Sessions Judge for release of the vehicle, who is the owner of the vehicle and the Sessions Court rejected the said application on 03.10.2018 holding that the competent authority to release the vehicle i.e. the Deputy Commissioner.

(3.) The petitioner being aggrieved by the order has filed revision before the Sessions Court and the same also came to be rejected vide order dated 03/10/2018 confirming the order passed by the Commissioner and hence, the petitioner by invoking Section 482 of Cr.P.C. approached this Court.