SANTHOSH KUMAR Vs. STATE

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for the respondent.

(2.) Mico Layout police have charge sheeted the petitioner (accused No.1) and two others in Crime No.607/2017 of their station for the offences punishable under Sections 307 and 323 read with Section 34 of IPC on the basis of complaint of one Mohan. It was alleged that on 25.12.2017 at 2.30 p.m. near Bhoomika Circle, Bilekahalli the accused attempted to commit murder of CW.1 Mohan by assaulting him with knife.

(3.) On 22.02.2018 in Crl.P.No.1140/2018 this Court considering the merits of the case had granted bail to the petitioner. On committal of the matter to the Sessions Court, the petitioner failed to appear before the Sessions Court. Therefore he was arrested in execution of non-bailable warrant on 14.01.2020. Since, then he is in judicial custody.