C.K. SATYAPREMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners herein who are arrayed as accused Nos. 1 and 2 in Crime No.95/2024 registered by Sanjay Nagar Police Station, Bengaluru for the offences punishable under Ss. 404, 406, 419, 420, 468, 463, 464, 506, 120B read with Sec. 34 of the Indian Penal Code (for short, 'IPC') and Sec. 66 of Information and Technology Act, 2000, (for short, 'IT Act') are before this Court under Sec. 439(1)(b) of Cr.PC with a prayer to relax condition No.5 imposed by the Court of LV Additional City Civil and Sessions Judge, Bengaluru, while allowing Crl.Misc.No.6008/2024 vide order dtd. 5/7/2024.

(2.) Heard the learned counsel for the parties.

(3.) Petitioners herein had filed Crl.Misc.No.6008/2024 before the Court of LV Additional City Civil and Sessions Judge, Bengaluru, under Sec. 438 of Cr.PC, apprehending arrest in Crime No.95/2024, registered by Sanjay Nagar Police Station, Bengaluru.