IMRAN KHAN AND ANOTHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This application is filed under Sec. 439(l)(b) of Criminal Procedure Code, 1973 (hereinafter referred to as "Cr. P.C", for short) in a disposed of petition seeking relaxation or setting aside the bail Condition No. 3 imposed vide order dated 30-7-2015.

(2.) This Court while passing the order on merits of the bail petition filed by the petitioners under Sec. 439 of Cr. P.C. in connection with FOC No. 4 of 2015 of Forest Department, Devanahalli Range, Devanahalli, Bengaluru Rural District for the offences punishable under Sections 9, 11, 39, 48-A, 49-B, 49-C and 51 of Wild Life (Protection) Act, 1972, has imposed certain conditions, particularly, Condition No. 3 which is enumerated below:

(3.) The learned Counsel for the petitioners submitted that the said condition is causing inconvenience to the petitioners and therefore the same may be relaxed.