AMORNRAT SANGCHAWEE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed under Section 439(1)(b) of Cr.P.C. seeking deletion of condition No.3 imposed by the learned Magistrate vide order dated 24.02.2015 in Crl.P.No.79/2015.

(2.) BRIEFLY stated, the petitioners herein moved the Sessions Court with an application under Section 438 of Cr.P.C. in respect of the FIR No.175/2014 registered by the Karwar Town Police on the complaint of KFDCL, Mangalore. The petition was considered on merits and following order was passed:

(3.) THE petitioners herein are challenging that part of the order by which they are directed to file a regular bail petition before the jurisdictional Magistrate.