GOVINDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, the learned High Court Government Pleader for the respondent- State and perused the records.

(2.) The petitioner in Crl.P.No.6163/2019 is arraigned as accused No.1 and petitioner in Crl.P.No.6164/2019 is arraigned as accused No.2 in Crime No.194/2019 on the file of the respondent - police.

(3.) The petitioners were granted with bail by the learned 33rd Addl. City Civil and Sessions Judge and Special Judge (NDPS), Bengaluru in Crl.Misc. Nos.5971/2019 and 5966/2019 vide orders dated 08.07.2019 respectively. While granting bail, the condition No.1 which was imposed reads as follows: "1. Petitioner shall give attendance before the concerned I.O., once in 15 days i.e., preferably on Monday in between 10.00 a.m. to 2.00 p.m., till filing of charge sheet."