STATE OF KARNATAKA Vs. K.C. PRABHAKAR REDDY

JUDGEMENT

(1.) The complainant in Crl.Misc.No.25939/2013 on the file of the Fast Track Court-III, Mayo Hall, Bangalore, has come up in this proceeding seeking to quash the order dated 04.11.2013 in rejecting the petition filed by the prosecution under Section 439(2) of Cr.P.C. and consequently modifying the conditions which were earlier imposed on the first respondent while considering his application for grant of anticipatory bail in Cri.Misc.No.25449/2013 on the file of the FTC-III, Bangalore.

(2.) The brief facts leading to this criminal petition under Section 482 read with Section 439(2) of Cr.P,.C. are as under:-

(3.) It is seen that a complaint with reference to that was initially lodged in Crime No.323/2013 on 06.09.2010 with Ashok Nagar Police which was the subject-matter in Crl.P.No.979/2012 before a co-ordinate Bench of this Court wherein considering the technical objection with reference to Section 195 of Cr.P.C. the said petition came to be allowed by quashing the complaint in Crime No.323/2013. It is necessary to mention at this juncture that in the operative portion of the aforesaid order dated 26.09.2012, a specific observation was made by this Court as under:-