NAVID Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is accused No.3 in Crime No.103/2019 of Aurad Police Station registered for the offence punishable under Section 398 of Indian Penal Code. The petitioner was arrested on 31.08.2019 along with other accused persons. The petitioner was enlarged on bail by the Court of Principal District and Sessions Judge at Bidar, in Criminal Miscellaneous No.538/2019 dated 18.09.2019 subject to certain conditions.

(2.) The present petition is filed by the petitioner being aggrieved by the imposition of condition to furnish one surety from Bidar out of two solvent sureties.

(3.) The learned counsel appearing for the petitioner submits that the Court below while enlarging the petitioner on bail has observed that the accused/petitioner has been already arrested, interrogated and produced before the Court and he is no more required for the purpose of investigation. He submits that in view of the condition now imposed to furnish a local surety, the petitioner is still languishing in the judicial custody and therefore, seeks to relax the said condition. It is also submitted that there is no bad antecedent against the petitioner herein.