SYED RIYAZATHULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This mater was previously listed before the Board on 09.05.2017. On the said day after hearing both sides for considerable period, on a small question the parties requested to take up this matter today to make their submission. Though the matter was expected to appear in list No.1, but has come in list No.2. Since the matter was heard extensively on the previous date and looking at the urgency shown to have been involved in the matter, this matter was taken up at the end of the list today for hearing.

(2.) Heard learned counsel for both sides.

(3.) It is a petition filed by the petitioner under Section 439(1)(b) of the Code of Criminal Procedure seeking relaxation/modification of condition No.5 of the bail order dated 19.09.2016 passed by a coordinate bench of this Court in Crl.P.No.3959/2016. The said condition No.5 reads as below: