GANGANNA Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court under Sec. 439(1)(b) of Cr.P.C. with a prayer to modify condition No.1 imposed by the Court of the Principal District and Sessions Judge, Chitradurga in Crl. Misc. No.257/2021, disposed of on 31/3/2021.

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

(3.) Petitioner was arrayed as accused No.3 in C.C. No.790/2020 arising out of Crime No.83/2019 registered by Rampura Police Station, Chitradurga pending on the file of Civil Judge and JMFC, Molakalmuru for the offences punishable under Ss. 21(1) and 21(4) of MMDR Act, 1957 and Sec. 379 of IPC. In the said case, the Court of Principal District and Sessions Judge, Chitradurga had granted anticipatory bail under Sec. 438 of Cr.P.C. to the petitioner in Crl.Misc.No.257/2021, disposed of on 31/3/2021, subject to certain conditions. Condition No.1 of the order reads as follows: