- (1.)This petition has been filed by the petitioner-owner of the vehicle for modification of the condition imposed in Crl. Misc. No.188/2020 dated 23.03.2020 by Prl. District and Sessions Judge, Koppal wherein the petitioner is directed to execute a renewable Bank Guarantee of any nationalized bank to the value of the vehicle before the trial Court. The said condition has been imposed while allowing the application filed by the petitioner seeking release of the vehicle under Section 451 and 457 of Cr.P.C.
(2.)I have heard the learned counsel for the petitioner and learned HCGP for the respondent-State.
(3.)The factual matrix of the case are that on 15.02.2020 at about 3.30 p.m. Police Sub- Inspector of Kukanoor received a credible information that the driver and owner of the Tractor and Trailer vehicle were transporting sand without License and Permit. Therefore, he along with his staff and Pancha witnesses went to the spot to conduct raid and found a vehicle which was carrying the load and on verification, he found sand in the said vehicle and enquired the accused person i.e. driver of the said Tractor and Trailer and he told that they are not having permit or license to transport the sand and informed that the petitioner herein is the owner of the said tractor and trailer.