TAJJUM PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C, seeking regular bail of petitioner/accused No.2 in Crime No.634/2017 of Vijayanagar Police Station registered for the offences punishable under Sections 399 and 402 of IPC.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader appearing for the respondent/State.

(3.) The factual matrix of the case is that, on 10.11.2017 at about 9:00 p.m, the complainant has received a credible information that 5 to 6 unknown persons have been unlawfully assembled near Mutthanjaneya Temple, M.C.Layout, Vijayanagara, Bengaluru, and they have been equipped with deadly weapons and planning to attack the public, who were coming on the road. On that information, the complainant went and apprehended this petitioner and others and registered a case. Thereafter, this petitioner was enlarged on bail subject to certain conditions imposed by the Trial Court. The petitioner appeared before the Trial Court and after committal of the case, he could not appear before the Court since he did not receive the summons from the Sessions Court. Hence, Non Bailable Warrant was issued against him and when he voluntarily appeared before the Court, he was taken into custody.