JUSTINE DEVADAS Vs. THE STATE OF KAMATAKA THROUGH INDIRANAGARA POLICE STATION AND C.C.B. POLICE REP. BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) HEARD both sides in respect of petition fied under Section 438 of Code of Criminal Procedure.

(2.) PETITIONER 's Counsel submits that though the trial court granted anticipatory bail to the Petitioner, it imposed a condition that Petitioner shall surrender before the Court at Bangalore within two weeks from the date of the order and then move for regular bail, but the above condition could not be fulfilled by the Petitioner as there was an order passed by the Chennai Court which require the Petitioner to attend the police station everyday at 10 a.m. Under these circumstances. now the Petitioner seeks grant of bail or to extend the time given by the trial court by four weeks.

(3.) HAVING thus heard both sides and on perusal of the order passed fey the trial court while granting anticipatory bail am also by the Court at Chennai, the Petitioner could have brought to the notice of the trial court about his presence everyday before the police at Chennai. As he has violated, condition No. 1 of the bail order, the trial court therefore declined to consider the request for expansion of the period.