ARUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed under Section 439(1)(b) of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C '), praying for relaxation of Conditions No.1, 2 and 10 imposed by the Court of II Additional Sessions Judge, Vijayapur (for short the 'learned Sessions Judge') in Crl.Msc.No.268/2020 dated 23.03.2020.

(2.) The learned Sessions Judge while allowing the petition in Crl.Misc.No.268/2020 had imposed totally 11 conditions and among them the Conditions No.1, 2 and 10, are as follows ;-

(3.) The counsel for the petitioner submitted that for relaxation of those conditions imposed in the order dated 23.03.2020 in Crl.Misc.No.268/2020, the petitioner has filed application before the learned Sessions Judge, but the learned Sessions Judge has dismissed the said application and thereby refused to relax the Conditions No.1, 2 and 10. Being aggrieved by the same, the present petition is filed.