SIDDALINGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for bail under Section 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C ."), in Crime No.63/2020 of Ramanagara Rural Police, registered for the offences punishable under Sections 143 , 147 , 149 , 302 and 148 of the Indian Penal Code, 1860 (hereinafter for brevity referred to as " IPC ").

(2.) Learned counsel for the petitioner and learned High Court Government Pleader are appearing through Video Conference.

(3.) Learned High Court Government Pleader submits that, in order to file affidavit by DG/IG or Principal Secretary of Home Department, as per the direction of this Court dated 26/06/2020, due to COVID-19, the officials require some more time. However, due to opposition of the said submission by the learned counsel for petitioner, who submitted that a bail petition of the petitioner cannot be delayed for the said reason, the said learned High Court Government Pleader continuing his submission, stated that pending filing of the said affidavit, which is not material for the disposal of the present petition, the hearing of the present petition for its final disposal be taken up.