MATRIX ENGINEERING AND SERVICES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since these two petitions are arising out of crime No.65/2024, wherein the petitioner is the complainant and respondents of these two petitions are accused Nos.1 and 2 and the facts leading to registering of the criminal case against them are common and involves common discussion, these two petitions are clubbed together and decided by a common order.

(2.) For the sake of convenience, the respondents of the respective petitions are referred to as accused Nos.1 and 2.

(3.) Crl.P.No.103172/2024 is filed by the complainant under Sec. 439(2) r/w Sec. 482 of Cr.P.C. with a prayer to quash the order dtd. 5/8/2024 in Crl.Misc. 913/2024 on the file of the Principal District and Sessions Judge, Belagavi granting anticipatory bail to accused No.1 (in crime No.65/2024 of CEN Police, Belagavi) for offences punishable under Ss. 201, 406, 420 of IPC r/w Ss. 66 and 66D of Information Technology, Act, 2008 ('I.T.Act' for short) and order dtd. 29/8/2024 in Crl.Misc.981/2024 relaxing condition No.1 regarding deposit of cash security of Rs.1.00 crore and in its place imposing a condition that he shall not go abroad or leave the jurisdiction of India without the permission of the trial court.