MOHAMMED ALLAMEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for modification of the order of bail granted by the Trial Court in Crime No.182/2022, where the trial Court ordered to release the petitioner on bail and directed the Police to keep him in the detention centre until further orders.

(2.) Heard the arguments of learned counsel for the petitioner and learned SPP-II for the respondent-State.

(3.) Learned counsel for the petitioner submits that the Police arrested this petitioner in respect of violation of passport under Sec. 14 of the Foreigners Act, 1946 and Sec. 12 of the Passport Act, 1967 registered by the Indiranagar Police Station, Bengaluru in Crime No.182/2022. Subsequently, the petitioner moved the bail petition before the trial Court which came to be allowed with the condition to release the petitioner on bail on executing the personal bond for Rs.50,000.00 with cash security of Rs.25,000.00. However, the trial Court further ordered the Indiranagar Police to send the accused after his release to the detention centre until further orders, which is under challenge.