BONTHA PRAKASH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the order dated 27.12.2019 passed by the learned I Additional District and Sessions Judge, Nalgonda, in Crl.M.P.No.1132 of 2019 in Crime No.221 of 2019 on the file of Nalgonda II Town Police Station.

(2.) By the impugned order, the Court below allowed the application filed by the petitioner seeking interim custody of car bearing registration No.TS 05 EZ 7012, subject to the condition that the petitioner shall furnish a bank guarantee for a sum of Rs.5,00,000/- apart from imposing other conditions.

(3.) Learned counsel for the petitioner inter alia contended that the value of the aforesaid car is less than Rs.5 lakhs and as such, the said condition imposed by the Court below is onerous and prayed to modify the same.