RITHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned High Court Government Pleader takes notice for the respondent-state.

(2.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for quashing the order dtd. 13/9/2022 passed in Crl.Misc.No.467/2022 by the III Additional District and Sessions Judge, Dakshina Kannada, Mangaluru, rejecting relaxation of condition No.1 imposed while granting bail to the petitioner. Heard arguments onboth sides.

(3.) The case of the prosecution is that on the basis of the complaint, FIR came to be registered by the Urva Police Station against the petitioner in Cr.No.20/2022 for the offences punishable under Ss. 504 , 323 , 506 , 307 of IPC and under Sec. 27 of the Arms Act, 1959.