VIVEK.B Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed seeking bail under Sec. 167(2)(a) of Cr.P.C. on the ground that when similar petition was filed before the jurisdictional Court, the jurisdictional Court declined to entertain the same on the ground that no urgency is made out. However, learned Counsel for the petitioner has not produced any material to substantiate the said contention.

(2.) Learned Counsel for the petitioner submits that he is ready to approach the jurisdictional Court for relief under Sec. 167(2) of Cr.P.C. Learned HCGP submits that according to his instructions, the charge sheet was filed within 90 days.

(3.) Having regard to the submission of the learned Counsel for the petitioner, it is not required to get into the merits of the application. Therefore, the petition is disposed of reserving liberty to the petitioner to approach the jurisdictional Court. In the event of petitioner filing such petition, the jurisdictional Court shall dispose of the case as expeditiously as possible.