K.M. JEEVAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused under Section 439 Cr.P.C. seeking bail in C.C.No.1587/2020 arising out of Crime No.31/2020 of Kyathasandra police station for the offence punishable under Section 397 of IPC. Since from the date of their arrest, the accused are said to be in judicial custody. Therefore, the petitioners' counsel is seeking for regular bail among the various grounds urged in the petition.

(2.) Heard learned counsel for the petitioners and learned HCGP for respondent - State through video conferencing.

(3.) It is contended by the counsel for the accused during the course of his arguments that accused were arrested in another case in Crime No.21/2020 of the respondent police in different crime numbers and were enlarged on bail in all the cases except C.C.No.1587/2020 on the file of Prl.Civil Judge (Jr.Dn) & JMFC, Tumkuru.