MOHIDDIN ARSHAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by Accused No.2-Mohiddin Arshad praying for relaxation of Condition Nos. 1 and 5 imposed by the VI Additional District and Sessions Judge, Mangalore, D.K District, in Crl. Misc. No.983/2023.

(2.) The petitioner was prosecuted for the offences punishable under Ss. 498A, 323, 504, 506 r/w. 34 of IPC and also for the offence under Ss. 3 and 4 of the Dowry Prohibition Act, 1961, and on the basis of complaint lodged, the case in Crime No. 103/2023 was registered by the Women Police Station, Mangalore. Apprehending his arrest in the said case, the petitioner/Accused No.1 and Accused No.2 have approached the learned VI Additional District and Sessions Judge, Mangalore, by filing a petition in Crl.Misc. No.983/2023 seeking anticipatory bail. The learned Sessions Judge has allowed the petition vide order dtd. 27/11/2023 by passing the following order:-

(3.) Now this petition is filed by the petitioner/Accused No.1 seeking relaxation of Condition Nos. 1 and 5. Condition No.1 is regarding appearance of petitioner/Accused No.1 before the Investigating Officer within 15 days from the date of order to furnish surety and Condition No.5 is regarding not to leave the country without prior permission.