B.R. MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Section 439(1)(b) of the Code of Criminal Procedure (hereinafter for brevity referred to as 'Cr.P.C.,') seeking relaxation of condition Nos.iii and v imposed by this Court in Criminal Petition No.200037/2020 vide order dated 23.01.2020.

(2.) Criminal Petition No.200037/2020 was also filed by the present petitioner before this Court under Section 438 of Cr.P.C., seeking relief of anticipatory bail in Crime No.16/2019 of the respondent-Police for the offences punishable under Sections 7(a), 7A, 13(1)(a) and (b) of Prevention of Corruption (Amendment) Act, 2018.

(3.) This Court while allowing the said petition by its order dated 23.01.2020 inter alia has imposed six conditions. Condition Nos.iii and v reads as under: