SUSHIL PANDURANG MANTRI Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned counsel for respondent.

(2.) The application filed by the petitioner under Sec. 439(1)(b) of Cr.P.C., praying to relax condition No.4 imposed while he was enlarged on bail, has been dismissed by the learned Sessions Judge and therefore, he is before this Court.

(3.) Condition No.4 in Spl.C.C.No.2874/2022 dtd. 14/3/2023 stipulates that petitioner shall not leave State of Karnataka without prior permission of the Court.