Disclaimer: This has been reported after the availability of the order of the Court and not on media reports so as to give an accurate report to our readers.
Karnataka High Court: While considering a petition filed under Section 483(1)(b), Nagarik Suraksha Sanhita, 2023 (BNSS) which sought modification of conditions imposed by the Principal District and Sessions Judge while granting anticipatory bail, a Single Judge Bench of M. Nagaprasanna, J., quashed the condition directing the petitioner to share his live location with the investigating officer (IO) stating that such condition could not be imposed for grant of bail.
The petitioner was granted anticipatory bail for the offences punishable under Sections 384, 507, 506 and 34, Penal Code, 1860 (IPC) and among the conditions imposed was one which required him to keep the location turned on in his mobile to be available to the IO.
The Court held that while other conditions could not be interfered with, the condition directing the petitioner to keep his location on, on his mobile and share the live location with the IO could not be imposed for grant of bail. Thus, the Court quashed the said condition and disposed of the petition at hand.
[Shashi Kumar v. State of Karnataka, 2026 SCC OnLine Kar 2579, decided on 22-4-2026]
Advocates who appeared in this case:
For the Petitioner: Dilraj Jude Rohit Sequeira, Advocate
For the Respondent: B.N. Jagadeesha, Addl. SPP
Buy Penal Code, 1860 HERE
