HU XIAOLIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 4/9/2023 passed by the Principal City Civil and Sessions Judge, Bangalore in Crime No.8 of 2021, whereby the concerned Court denies travel to the petitioner in modification of bail conditions.

(2.) Heard Sri Suhaib Fazeel Madar, learned counsel appearing for the petitioner, Sri Harish Ganapathi, learned High Court Government Pleader appearing for respondent No.1 and Sri H Shanthi Bhushan, learned Deputy Solicitor General of India appearing for respondent No.3.

(3.) Facts, in brief, germane are as follows:-