2018 (4) AKR 25 ::AIROnline 2018 Kar 88 ::(2019) 1 AllCriLR 185

Karnataka High Court

Hon'ble Judge(s): K. N. Phaneendra , J

Criminal P.C. (2 of 1974) , S.482, S.457— Release of seized vehicles - Quashing of condition - Stringent condition to furnish Bank guarantee imposed for releasing seized vehicles - State unable to bring to notice any provision under Mines and Minerals (Regulation and Development) Act, 1957 to insist for furnishing Bank Guarantee by Court - Order of Trial Court not disclosing involvement of said vehicle in more than one case so as to impose such stringent condition of furnishing Bank guarantee - No special reasons assigned to impose without any valid reason - Condition liable to be quashed. (Para 3 4)