RAMANGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439(1)(b) of the Code of Criminal Procedure and the petitioner has sought for setting aside the conditions of bail by removing condition (iv) in the order dated 05th May, 2020 passed by this Court in Criminal Petition No.2200 of 2020. The main grievance of the petitioner is that he is aged 85 years and is a permanent resident of Hukkinala village, Shahpur Taluk, Yadgir District and is accused in Crime No.9 of 2019 pending consideration before the Principal Sessions Judge at Dharwad.

(2.) The learned counsel for the petitioner submits that though this Court has granted bail to the petitioner on 05th May, 2020 the petitioner is accused No.4 in crime No.9 of 2019 in E & N Crime Police Station, Hubballi-Dharwad for the offence punishable under Section 20(b)(ii)(c) of NDPS Act and since the petitioner is the resident of Yadgir District and he is not able to move to his residence, in view of condition (iv) imposed by this Court by order dated 05th May, 2020. Therefore, he prays for removal of condition (iv) in the aforesaid order.

(3.) The learned High Court Government Pleader appearing for the State opposes the petition.