R. SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The present petition is filed under Sec. 439(1)(b) of Cr.P.C., for modification of the order of the Trial Court dtd. 19/5/2022 passed in Crl.Misc.No.5093/2022 on the file of Principal District & Sessions Judge, Chamarajanagar, wherein, the Trial Court directed the petitioner to appear before the Investigating Officer once in 15 days preferably on a Sunday between 10:00 a.m. to 2:00 p.m, till filing of the final report.

(3.) The learned counsel appearing for the petitioner would vehemently contend that this petitioner is a permanent resident of Bengaluru and the compliance of the said direction causing inconvenience to the petitioner to appear before the Investigating Officer. The learned counsel also would vehemently contend that already the petitioner has complied condition No.1 i.e., the petitioner shall surrender before the Jurisdictional Court within a period of one month and execute personal bond and furnish sureties as per the order of the Court. Hence, the same may be modified.