(1.) I have heard the learned counsel for petitioners and learned HCGP for respondent- State.
(2.) This petition is filed by accused Nos.9 and 10 praying to relax condition No.1 imposed by the learned Sessions Judge, Ballari, while they were granted anticipatory bail vide order dated 6/7/2019 in Crl.M.P.No.5152/2019.
(3.) According to condition No.1 petitioners are directed to deposit a sum of Rs.1,00,000/- as security deposit before the trial Court.