VENKAT RAJENDRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned petition is filed questioning condition No.1 imposed by the learned LVI Additional City Civil and Sessions Judge, Bengaluru, while granting anticipatory bail to the petitioners for the offences punishable under Sections 120B, 418, 417, 420, 408 read with Section 34 of IPC.

(2.) The brief facts leading to the top noted case are as under:

(3.) Learned counsel appearing for the petitioners would vehemently argue and contend that condition No.1 imposed by the learned Judge is contrary to the law laid down by the Hon'ble Apex Court in Sushila Aggarwal and others .vs. State (NCT of Delhi) and others [Spl.Leave Petition(Criminal) Nos.7281-7282/2017]. The learned counsel by relying on the same would submit that there are no special reasons forthcoming in the order so as to impose Condition No.1.