IIYAZ KHAN Vs. STATE BY

JUDGEMENT

(1.) The petitioner has been arrayed as an accused in the FIR bearing No.0026/2020 dated 04.04.2020 and FIR has been lodged with respect to the alleged incident stated to have taken place on 03.04.2020.

(2.) It is stated that the petitioner had filed a petition under Section 437 of Cr.P.C seeking enlargement of bail before the Court of Senior Civil Judge and JMFC, Nelamangala. It is further submitted that necessary report was made to the Principal District and Sessions Court, Bengaluru Rural District, Bengaluru on 07.04.2020 as well as on 13.04.2020 to ensure that the petition be taken up on priority in light of urgency explained and also as it involved liberty of the petitioner and as he had made out a case for being enlarged on bail in the petition filed under Section 437 of Cr.P.C.

(3.) It is further submitted that on both occasions, i.e. 07.04.2020 and 13.04.2020, learned District Judge has refused to order that the bail petition be taken up for consideration stating that it is not a case of extreme urgency.