K.T. RAGHAVENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioner's counsel. Sri Keshava Murthy, the State Public Prosecutor, is absent though his name is shown in the cause list. Learned counsel for the petitioner submits that he has supplied copies of the petition to Sri Keshava Murthy.

(2.) The petitioner is charge sheeted for the offences under Sec. 504, 302, 201 read with sec. 34 IPC and sec. 25 of the Indian Arms Act. On an earlier occasion this court rejected the bail petition of the petitioner by order dtd. 19/11/2019 in Criminal Petition No. 6946/2019. Thereafter, the petitioner approached the Hon'ble Supreme Court and as submitted by the petitioner's counsel, the Hon'ble Supreme Court did not entertain the special leave petition, but granted opportunity to him to move the trial court after charge sheet was filed.

(3.) Now the charge sheet is filed. Petitioner's counsel submits that he moved the Sessions Court, Chikkamagaluru, for bail application and the same was not considered by the Sessions Court by observing that extreme urgency to take up the matter during the lock down period has not been made out. Learned counsel submits that the petitioner has developed kidney stones and he has to undergo surgery immediately at Madikeri where the petitioner's wife is staying. His submission is that only for a period of three months bail may be granted to the petitioner so that he will undergo surgery and then move the court for grant of regular bail.