K.C. VEERENDRA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) Perused the records and also the objection statement filed by the respondent No. 2-passport authorities herein.

(3.) This Court in Cri.Petn. No.9857/2016 has granted bail to the petitioner in respect of Cr.No.RC 26(A)/2016 with certain conditions. Condition No. 2 is the condition restraining the petitioner from moving away from India, which reads as follows: