DAKSHAYINI B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to take notice for the respondent/State.

(2.) This criminal appeal is filed by the appellant/accused under Sec. 16 of Karnataka Protection of interest Depositors in Financial Establishment Act, 2004 read with Sec. 439(b) of Cr.P.C. seeking to modify the condition No.1 of the order passed by the learned Principal District and Sessions Judge at Mysuru in Crl. Misc.No.815/2023 dtd. 19/5/2023.

(3.) Heard the learned counsel for the appellant and the learned High Court Government Pleader for the respondent- State.