RAKESH R. BANDHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439(1)(b) of Cr.P.C., for modifying condition No.4 in Criminal Petition No.4650/2021 dtd. 31/8/2021.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that the petitioner is facing trial in Crime No.77/2021 registered by Attibele police before the Special Court for Protection of Children from Sexual Offences Act, 2012 cases. He petitioner/accused was in judicial custody and this Court by its order dtd. 31/8/2021 in Crl.P.4650/2021 granted bail with a condition to execute the bail bond and he shall not leave the jurisdiction of the Court without prior permission from the Trial Court. Now the petitioner is before this Court for modification of condition No.4 in the order passed by this Court.