ABDUL RAFIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No. 1 under Sec. 439(1)(b) of Cr.P.C. for relaxing the conditions imposed by the Sessions Judge in Crl. Misc. No. 153/2022 for having surrendered the passport before the Investigating Officer.

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

(3.) The learned counsel for the petitioner contended that the petitioner is already granted anticipatory bail by the Sessions Judge. At the time of releasing on bail, a condition was imposed to surrender the passport and accordingly the passport is surrendered before the police. Now, his visa is expiring on 31/7/2022, therefore he has to go back to Saudi Arabia for renewal. If the petitioner is not allowed to go to Saudi Arabia, he will lose his job. Therefore, prayed for modification of the order.