PARASHURAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 439(1)(b) of Code of Criminal Procedure for relaxation of Condition Nos.1 and 4 imposed by the learned I Addl. Sessions Judge, Vijayapur in Crl.Misc.No.435/2021 vide order dtd. 16/4/2021.

(2.) The present petitioner was prosecuted for the offence punishable under Sec. 302 of Indian Penal Code (for short, 'IPC'). The allegation of the prosecution that the present petitioner has caused the death of deceased- Shakuntala and he was prosecuted in Crime No.169/2020 for the offence punishable under Sec. 302 of IPC by Indi Rural Police, Vijayapur. The petitioner has filed petition seeking regular bail before the I Addl. Sessions Court, Vijayapur, in Crl.Misc.No.435/2021. The learned Sessions Judge vide order dtd. 16/4/2021, allowed the petition by imposing as many as five conditions. The condition Nos.1 and 4 which are now being sought to be relaxed, reads as under:-

(3.) The learned counsel for the petitioner submitted that these condition Nos.1 and