DASHARAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed this petition under Section 439 (1) (b) of Code of Criminal Procedure (for short, referred to as ' Cr.P.C .'), praying relaxation of one of the conditions imposed by the learned II Additional District and Sessions Judge, Vijayapur vide order dated 07.03.2020 passed in Criminal Miscellaneous No.235/2020.

(2.) The facts of the case in brief are that the petitioners are arrayed as accused Nos.1 to 7 and 9 to 13 in Crime No.14/2020 of Babaleshwar Police Station registered for the offences punishable under Sections 143 , 147 , 504 , 506 read with Section 149 of Indian Penal Code (for short, referred to as ' IPC ') and Section 3(1) (r), 3(1) (s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act . These accused have filed Criminal Miscellaneous No.235/2020 before learned II Additional Sessions Judge, Vijayapur seeking anticipatory bail under Section 438 of Cr.P.C. The said petition was came to be allowed subject to conditions. One of the conditions imposed by the learned Sessions Judge is to the effect that the petitioners shall execute personal bond for a sum of Rs.2,00,000/- each with two solvent local sureties with solvency certificates issued by the revenue authorities concerned.

(3.) Feeling aggrieved by the imposition of the said condition, the petitioners are before this Court seeking modification of the same.