SHIVARAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner under Section 482 of Cr.P.C. praying to modify/relax condition imposed at Sl.No.1 in the order dated 27.11.2019 in Criminal Revision Petition No.42/2019 on the file of Principal District and Sessions Judge, Ramanagara.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) Though this case is listed for admission, with the consent of the learned counsel appearing for the parties it is taken up for final disposal.