PARASHURAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 (1) (b) of the Code of Criminal Procedure, 1973 (' Cr.P.C .' for short), seeking to modify the condition and extend the time relating to compliance of condition No.1 in the order passed by the II Additional Sessions Judge, at Vijayapura ('Trial Court' for short) in Crl.Misc.No.1133/2019.

(2.) It is seen that FIR came to be registered for the offences punishable under Ss. 376 (D), 342 and 506 read with Sec. 149 of Indian Penal Code (for short ' IPC ') and under Ss. 5 and 6 of the POCSO Act, 2012. In Crl.Misc.No.1133/2019 the learned II Additional Sessions Judge, Vijayapura has granted anticipatory bail to the petitioner on some conditions. The learned Trial Court has granted bail subject to condition that the accused persons shall execute the personal-bonds for a sum of Rs.2,00,000.00 each with two local solvent sureties with solvency for like-sum, to the satisfaction of the concerned police and shall appear before the concerned respondent - police within 10 days from the date of order and shall move for regular-bail before the concerned jurisdictional Court within 30 days from the date of the order. Thereafter, the petitioner has filed the petition in Crl.Misc.No.793/2022 under Sec. 439 (1) of the Cr.P.C . for relaxation of the condition No.1, which was rejected by the Trial Court on 11/7/2022. Hence, the petitioner has filed this petition.

(3.) Heard Sri. Sanganabasava B. Patil, learned counsel for the petitioner and Sri. Gururaj V. Hasilkar, the learned High Court Government Pleader for the respondent - State.