M/S Shrachi Infrastructure Finance Ltd vs State Of Karnataka on 29 July, 2008

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Karnataka High Court

M/S Shrachi Infrastructure Finance Ltd vs State Of Karnataka on 29 July, 2008

Bench: Mohan Shantanagoudar

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IN THE men coum" or KARNATAKA AT BA'{§3s§kii;Cj3f§E,.

cmao 11415 THE 29"' may 0? JULY}     K

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THE HON'BLE MRJUSTICE .A_.AOl-lAI5's!~_~:l  'SHAN'*f.%§§I)§(§O§?i$A$i:"» *'

CEAL.  no.21c22oo7 
H W:  . % 

M15 Sh1'achiIn;E£ast1'uctai1'e i;w?.%.V-'  2:   A ' 
(Earlier known as Sm,  '  

and Services]  L_td,_,)' " 

199.105, Meta c1:,.amher:.VTAf._ Y; '  "

10/1, Cunningham Road  _   '

Bangalore, Rep byﬂits  

Ravi Todi.  ~   .. 

Through his (}.PA..:H<3lde1".. _ V
    .....

Legamﬁccr M] s. Shrachi T' ..Pctitionm:

('g§"Sﬁ_sumsia Ba;su.t<; Adv.,) ' Layout Police.

. Jﬁmuna V. Rae " Venkatesh Rao Aged about 37 years ' R/a No.36, 100 feet Read Banashankari, Bangalore.

3. Smt. Gectha Ravikumar Wjo Ravikumar Aged about 33 ymrs R /a No.54] 1 Water Tank Road V Bangalore Smith Taluk. '

4. G. Prabhakar _ S/0 late D. Gopal "

Aged about58 years" ._ V r .

Rla No.658', Maiiiﬁeagd .

40th CI'(»SS,"j3F'" Blbcki A ' Jayaxmagax, :82 . ..Rcspondcnt.s

--.§§.~m;_. SF'_P., for State) «'1'*h'is* Cr} £a1'.."?.t$fiV.t:ic>11 is filed under Section.482 C.r_.P.C. aside the order passed by the 5*"

ASMM-, Béngalom in C.C.No.1146f2/2004 on 20-10-2005 ..aside"ﬂ:e------arder passed by the Add}. SJ., and 190., V' «._;«*:'c4';V,_ Bangalore in Cr'.LRP No.712/2005 on 8--6«2006 ﬂgjhelding xthe order of the 5"' ACMM., Bangalore in CC . 'No. i~3.:4'.Ey2/.f2{}£)4 on 20-10-2005 and to allow this petition by U g2antinigj'§mé=: interim custody of the vehicle Tata Indica car . V 4- Registration No. KA-05} Z-3920 under P. i"'...NQ.27[2(}04.

This Criminal Petition coming on for admiasion this " 'daﬁr, the Court made the following :

ORDER.

By the impugned order, the rejected the application ﬁled by..th_:: _ custody of the vehicle. The "

the Sessions Court.

2. The is the Financier for the jﬂie accident. The V<"-'hiﬁlﬁ. ti; released in favtmr of I'6S}V§0I1€3§§IitV "the Registration Certiﬁcate holder? ~f$r{_1;é1'._V by the Sessicms Court. does not ﬁnd any error in the .A'.T'Vv-girder, inasmuch as the Registration Aﬁérﬁﬁcafgé noisier igtfzntiﬂed for custody of the vehizrle. .. The. 'F§,nancier has gggmdependent right to proceed A' the Registration Certﬁiicate holder, if he/she ' defatﬁts in payment of money to the fmamzicr. \/5 dismissed *ck/ -

Hencc, the mtition fails and 4'

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