AZHIEV SEZDBEK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The above petition is filed under Sections 14(a) , 14(b) and 14(c) of Foreigners Act, 1946 ('FA' for short) r/w Section 439(1)(b) of Code of Criminal Procedure, 1973 (' Cr.P.C .' for short) for setting aside/modification of the Condition No.2 imposed by the Addl. Senior Civil Judge & CJM, Bidar ('Trial Court' for short) while granting bail in Crime No.23/2020 of Bidar Town Police Station now culminated into C.C.No.126/2020.

(2.) The facts of the prosecution case in nutshell :

(3.) Being aggrieved by the said rejection order passed by the learned Sessions Judge, the petitioner knocked the doors of this court seeking modification/ relaxation of Condition No.2 stated supra.